NATIONAL INSURANCE COMPANY LIMITED Vs. BITUKURI AILAMMA

JUDGEMENT

(1.) Since these four appeals filed by the insurance company arise out of the same accident, they are heard together and disposed of by way of this common judgment.

(2.) Macma No.2952 of 2011 is filed against the order and decree dated 10.01.2011 passed by the Motor Accidents Claims Tribunal-cum-IV Additional District FTC, Khammam in M.A.T.O.P.No.737 of 2006, whereby the tribunal granted compensation of Rs.1,60,000/- with proportionate costs and interest @ 6% per annum from the date of petition till the date of realization fastening the liability on the insurance company and owner of the auto, after examining PWs.1 and 2 and marking Ex.A.1 to A.6 on behalf of the claimants and after examining RW.1 and marking Exs.B.1 to B.3 on behalf of the Insurance Company, as against the claim of Rs.5,00,000/-.

(3.) Macma No.3438 of 2012 is filed against the order and decree dated 03.11.2008 passed by the Motor Accidents Claims Tribunal-cum-IV Additional District FTC, Khammam in M.A.T.O.P.No.751 of 2006, whereby the tribunal granted compensation of Rs.3,89,000/- with proportionate costs and interest @ 7.5% per annum from the date of petition till the date of realization fastening the liability on the respondents therein, after examining PWs.1 to 4 and marking Exs.A.1 to A.7 on behalf of the claimants and examining RW.1 and marking Ex.B.1 on behalf of the Insurance Company, as against the claim of Rs.5,00,000/-.