VARKALA RAMULU Vs. B.Y REDDY

JUDGEMENT

(1.) Since common issues arise in both the Appeals, they are being disposed of by this common judgment.

(2.) MACMA.No.30 of 2011 is filed by claimants / petitioners and MACMA.No.627 of 2011 is filed by 2nd and 3rd respondents / APSRTC against the decree and award dt.8/10/2010 passed in MVOP.No.657 of 2008 on the file of the Principal District Judge, Ranga Reddy District, L.B. Nagar, at Hyderabad.

(3.) For the sake of convenience, the parties herein are referred to as per their array before the Tribunal.