KYATHAM CHINNA SAYA REDDY Vs. P.VENKAT REDDY

JUDGEMENT

(1.) Since both the appeals arise out of the common order, they are being disposed of by this common judgment.

(2.) Both the appeals are filed against the common order and decree dated 22-02-2006 passed in O.P.No.782 of 2002 by the M.A.C.T.-cumDistrict Judge, Nizamabad (for short 'the Tribunal').

(3.) Brief facts of the case are that the claimant filed the claim petition against the owner and insurer of the crime vehicle claiming compensation of Rs.10.00 lakhs for the injuries sustained in the accident occurred on 04-12-2001 due to the rash and negligent driving of the driver of the motorcycle bearing No.AP 25 G 5910, when he is proceeding as a pillion rider on motorcycle bearing No.AP 25/G 7176 at Mupkal village shivar.