GANGALA RAJU Vs. RAYAVARAPU APPARAO

JUDGEMENT

(1.) This motor ccideints civil miscellaneous appeal is led against the award dated 16.7.2004 M.V.O.P. No. 244 of 2000, on the file the Chairman, Motor Accidents Claims ribunal-cum-Fourth Additional District idge, East Godavari District, Kakinada or short 'the Tribunal'), to the extent that e court below disallowed the claim for impensation made by the appellants.

(2.) The deceased was stated to have been travelling in the trailer of a tractor, bearing registration No. AP 5T-1560/1561, which met with an accident resulting in his instantaneous death.

(3.) The only contention advanced by Mr. Josyuia Bhaskara Rao, learned counsel for the appellants-claimants, is that Tribunal has not made respondent No. 3, New India Assurance Co. Ltd. jointly and severally liable along with respondent Nos. 1 and 2. The learned counsel further submitted that as the trailer is a part of the tractor, as held by this court in some of its judgments, respondent No. 3 is liable.