ORIENTAL INSURANCE CO LTD Vs. DUMPA HARITHA

JUDGEMENT

(1.) This Appeal is filed by the Insurance Company, under Section 173 of the Motor Vehicles Act, challenging the order, dated 04-12-2009 in O.P. No. 435 of 2007 on the file of the Motor Accidents Claims Tribunal-cum-Family Court, Nellore.

(2.) For the sake of convenience, the parties hereinafter will be referred to as arrayed before the Tribunal.

(3.) The brief facts, which are necessary for the disposal of the Appeal, are as follows: