NATIONAL INSURANCE CO LTD Vs. MITTAPALLI SUNDARAMMA

JUDGEMENT

(1.) The correctness of the order, dated 14-10-2005, passed in O.P. No.987 of 2002 by the Motor Accidents Claims Tribunal-cum- District Judge, Adilabad, is assailed in both the appeals.

(2.) While C.M.A. (SR) No. 10283 of 2006 is filed by the insurer, the other is filed by the claimants.

(3.) For the sake of convenience, the parties herein are referred to as arrayed in the O.P.