RELIANCE GENERAL INSURANCE Vs. MYEKALA LACHAIAH

JUDGEMENT

(1.) Since both the appeals arise out of the same O.P., both the appeals are heard together and disposed of together by this common judgment.

(2.) MACMA.No.875 of 2019 is filed by the Reliance General Insurance Company Limited, who is 5th respondent in M.V.O.P.No.16 of 2018, under Section 173 of the Motor Vehicles Act aggrieved by the orders passed by the Chairman, Motor Accidents Claims Tribunal-cum-XII Additional Chief Judge, City Civil Court, Secunderabad (for short 'the Tribunal), in M.V.O.P.No.16 of 2018 dated 31.12.2018.

(3.) MACMA.No.1349 of 2019 is filed by the United India Insurance Company Limited, who is 3rd respondent in M.V.O.P.No.16 of 2018, under Section 173 of the Motor Vehicles Act aggrieved by the orders passed by the Chairman, Motor Accidents Claims Tribunal-cum-XII Additional Chief Judge, City Civil Court, Secunderabad (for short 'the Tribunal), in M.V.O.P.No.16 of 2018 dated 31.12.2018.