MEESALA MARIYAMMA Vs. KAMBAMPATI SIVA PRAKASH

JUDGEMENT

(1.) This Appeal was filed by the Appellants/claimants under Section 173 of Motor Vehicles Act, against the decree and judgment, dated 18.10.2011 passed in M.V.O.P.No.1029 of 2009 on the file of the Motor Accidents Claims Tribunal-cum-District Judge, West Godavari, Eluru. The parties hereinafter are referred to as arrayed before the Tribunal for the sake of convenience in the Appeal.

(2.) The facts leading to filing of this appeal are:-

(3.) The petition against the 1st respondent was dismissed and as far as the 2nd respondent is concerned, she remained exparte. The 3rd respondent, who is the insurer of the offending vehicle filed its written statement denying the material averments made by the claimants in their petition and resisted the claim of the claimants.