STATE OF A P Vs. K PUSHPALATHA

JUDGEMENT

(1.) Heard both the Counsel.

(2.) Since both the appeals arise out of same accident and the appellant - State of A.P. is common in both the appeals and also the issued raised is common, both the appeals are being disposed of by this common judgment.

(3.) CMA No.3171/199 is filed by the State aggrieved by the order dated 5/7/1999 passed by the Court of I Additional District Judge-cum-Motor Accidents Claims Tribunal, Kumool in M.V.O.P. No.423/1995. CMA No.68/2000 is filed against the order dated 5/7/1999 passed by the same Tribunal in M.V.O.P. No.424/1995.