P JOHNSON Vs. K PREIASAMY

JUDGEMENT

(1.) This appeal is filed challenging the award, dated 05.05.2004 passed by the Motor Accidents Claims Tribunal cum IV Additional Metropolitan Sessions Judge, Secunderabad in M.V.O.P. No. 39 of 2002.

(2.) I have hard the learned Counsel appearing for the Appellant and the learned Counsel appearing for the second Respondent-insurance company.

(3.) Vana Kumari, unmarried woman aged 44 years working as examiner in the High Court of Andhra Pradesh died in a motor vehicle accident occurred on 03.06.2001 wherein oil tanker bearing No. AP 31 T 8586 belonging to the first Respondent and insured with the second Respondent-insurance company at material time was involved.