NATIONAL INS. COM. LTD Vs. G. PICHAMMA, PRAKASAM

JUDGEMENT

(1.) Questioning sustainability of three awards and decrees dtd. 24/3/2016 passed in M.V.O.P.Nos.652, 653 and 654 of 2013 by the Motor Vehicles Accidents Claims Tribunal-cum-I Additional District judge, Guntur (for short "the MACT"), three appeals are filed by the National Insurance Company Limited, arrayed as Respondent No.2 in all the three M.V.O.Ps., now under consideration and being disposed of under this common judgment.

(2.) Details of case numbers, compensation claimed by the claimants and the amount awarded by the learned MACT are as follows:

(3.) In all the appeals, Insurance Company is the appellant. Claimants and owner of the vehicle are arrayed as Respondents. The owner remained ex parte before the learned MACT. Liability was imposed on the appellant Insurance Company jointly and severally along with the owner of the vehicle involved in the accident.