SINGANA SUBBARAYUDU Vs. K RAJA

JUDGEMENT

(1.) This judgment according to law based on the legal material placed on record arises out of a civil miscellaneous appeal filed by appellants against respondent Nos. 1 and 2 under section 173 of the Motor Vehicles Act, 1988, questioning the validity and legality of adjudication made by and set forth in para 2, infra.

(2.) Award dated 5.2.2001 of the Motor Accidents Claims Tribunal (I Additional District Judge), Cuddapah, made in O.P. No. 607 of 1999 on its file and the decree of even date, that followed the same, therein.

(3.) Perused the material papers of the record.