SANARA PYDI RAJU Vs. T VENKATA RAO

JUDGEMENT

(1.) Heard Sri Venkateswara Rao Gudapati, learned counsel appearing for the claimants and Sri Alluri Krishnam Raju, learned counsel appearing for the Insurance Company-3rd respondent.

(2.) Since these appeals arise out of one and the same accident as well as the common order, they are being disposed of by a common judgment.

(3.) In all these cases, claims have been made by the claimants seeking compensation under Section 166 of Motor Vehicles Act, 1988 (for short "the Act"), on account of the accident occurred on 02-06-1996 at 4.30 a.m. at Nepal.