NATIONAL INSURANCE CO. LTD. Vs. BOMMAREDDI VEERA REDDI

JUDGEMENT

(1.) Cma No.516 of 2004 is filed by the insurance company and MACMA No.2505 of 2005 is filed by the claimants against the award, dated 07.10.2003 passed in O.P.No.1624 of 2001 by the Motor Accidents Claims Tribunal-cum-Chief Judge, City Civil Court, Hyderabad (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.