NATIONAL INSURANCE Vs. KAMPASATI VENKAIAH

JUDGEMENT

(1.) Macma No.2711 of 2019 is filed by the insurance company and Cross Objections No.53 of 2019 is filed by the claimants against the award and decree, dated 30.08.2017 passed in O.P.No.34 of 2016 by the Motor Accidents Claims Tribunal-cum-VIII Additional District Judge, Miryalaguda (for short 'the Tribunal).

(2.) Since both the appeal and cross objections 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.