POSABOINA NAGARAJU Vs. NANNEPANGU KRISHNAMMA

JUDGEMENT

(1.) Heard the Learned Counsel appearing for the petitioners and the Learned Counsel for the respondents/claimants.

(2.) In all the Civil Revision Petitions, the petitioners are one and the same and since all the MVOPs filed by the respective claimants in the same Court arose out of one and the same accident, all the petitions were heard together and are being disposed of by way of this common Order.

(3.) These Civil Revision Petitions are filed against the Orders dtd. 12/12/2022 passed in I.A.No.54 of 2019 in MVOP No.143 of 2017, I.A.No.56 of 2019 in MVOP No.170 of 2017 and I.A.No.58 of 2019 in MVOP No.172 of 2017 by the Chairman, Motor Accidents Claims Tribunal-cum-II Additional District Judge, Nalgonda.