KURUVA VENKATANNA Vs. E LAKSHMAN GOUD

JUDGEMENT

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

(2.) Award dated 28.4.2000 of the Motor Accidents Claims Tribunal (Court of the I Addl. Distt. Judge), Kurnool, made in M.V.O.P. No. 202 of 1998 of its file and the decree of even date that followed the same therein.

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