BAJAJ ALLIANZ GENERAL INSURANCE COMPANY Vs. CHERLO SUNEETHA

JUDGEMENT

(1.) These appeals are directed against the judgment of the Chairman, Motor Vehicle Accident Claims Tribunal-cum-V Additional District Judge, Tirupati (hereinafter called as 'the Tribunal') in M.V.O.P.No.191 of 2011 dtd. 6/4/2017.

(2.) These appeals arise out of same accident and are being decided by this common judgment since the material facts are common.

(3.) M.A.C.M.A.No.712 of 2018 is filed by the insurer of Car bearing No.AP 28 CD 2337. Respondent Nos.1 and 2 herein are parents and respondent No.3 herein is elder brother of the deceased by name C.Naveen Reddy. Respondent Nos.4 and 5 herein are the insured and insurer of lorry bearing No.AP 04 T 0948. Respondent Nos.7 to 9 herein are the legal heirs of the 6 th respondent, who is owner of the said car. Respondent No.8 herein is the driver of the said lorry.