GUNDU SATYANARAYANA WARANGAL Vs. NEMINDLA KOMURAIAH WARANGAL

JUDGEMENT

(1.) This judgment, according to Law, based on legal material placed on Record, by both the parties, arises out of Civil Miscellaneous Appeal, filed by the appellant against R-1 to R-3, under Section 110-D of the repealed Motor Vehicles Act, 1939, questioning the validity and legality of the adjudication's made by the Motor Vehicles Accidents Claims Tribunal-cum-Additional District Judge, Warangal, on its file, by order dated 4-7-1991 in O.P. No. 297 of 1988, as set forth in para 2 infra.

(2.) Perused the Award and the Decree of even date that followed the same, and also the material papers of the Record. The arguments of both the learned counsel for the appellant as well as the contesting respondents, were heard.

(3.) The sole appellant herein, corresponds to the sole claimant and R-1 to R-3 correspond respectively to R1 to R3 in that O.P. No. 297 of 1988.