UNITED INDIA INSURANCE COMPANY LIMITED Vs. G. PHALGUNA

JUDGEMENT

(1.) Macma No.801 of 2005 is filed by the insurance company and MACMA No.4491 of 2008 is filed by the claimant against the order and decree, dated 21.12.2004 passed in O.P.No.461 of 2000 by the Motor Accidents Claims Tribunal-cum-II Additional District Judge, Ranga Reddy District (for short 'the Tribunal').

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

(3.) For the sake of convenience, the parties herein are referred to as arrayed before the tribunal.