NATIONAL INSURANCE CO. LTD. Vs. YERRAMSHETTI MANJUSHREE

JUDGEMENT

(1.) The M.A.C.M.A.No.282 of 2021 has been preferred by the respondent No.3/insurer, M.A.C.M.A.No.419 of 2022 has been filed by the petitioner Nos.3 and 4/parents of the deceased and M.A.C.M.A.No.518 of 2022 has been filed by the petitioner Nos.1 and 2/wife and minor son of the deceased against the decree and order dtd. 24/7/2019 in O.P.No. 173 of 2013 on the file of the Motor Accidents Claims Tribunal-cum-II Additional District Judge, Nalgonda at Suryapet.

(2.) We have heard Mr. C.M. Prakash, learned counsel for the petitioners in M.A.C.M.A.No.518 of 202, Mr. S.Ganesh, learned counsel for the petitioners in M.A.C.M.a.No.419 of 2022 and Mr. N. Mohan Krishna, learned counsel for the respondent No.3/insurer.

(3.) For the sake of facility, the parties are hereinafter referred to with their status before the tribunal.