GOLLA LAKKAM KRISTAIAH Vs. V SUBBA RAO

JUDGEMENT

(1.) This appeal is directed against the order dated 26-2-1993 in OP No. 242 of 1989 on the file of the Court of the Additional District Judge-cum-Motor Accidents Claims Tribunal, Anantapur.

(2.) The brief facts of the case are as follows:

(3.) The other persons Gotta Pottipadu Suryudu, who accompanied the appellant at the time of the accident claimed that 20 sheep belonging to him also died in the said accident and filed OP No. 241 of 1992 seeking a compensation of Rs. 30,000.00. Both OP Nos. 241 of 1992 and 242 of 1992 were clubbed and tied together by the Tribunal below.