LAWS(TLNG)-2019-4-58

T VIJAYA KUMAR Vs. SWETHA CONSTRUCTIONS ANR

Decided On April 01, 2019
T Vijaya Kumar Appellant
V/S
Swetha Constructions Anr Respondents

JUDGEMENT

(1.) Macma.No.3196 of 2005 and MACMA.No.952 of 2006 are filed against the common judgment and decree dated 11-07-2005 in OP.No.1654 of 2002 by the claimant and Insurance Company respectively.

(2.) Macma.No.3177 of 2005 and MACMA.No.951 of 2006 are filed against the common judgment and decree dated 11-07-2005 in OP.No.1656 of 2002 by the claimant and Insurance Company respectively.

(3.) Macma.No.3195 of 2005 and MACMA.No.949 of 2006 are filed against the common judgment and decree dated 11-07-2005 in OP.No.1249 of 2003 by the claimant and Insurance Company respectively.