ORIENTAL INSURANCE CO LTD Vs. BANDARI LAKKAKULA GANGARAM

JUDGEMENT

(1.) AGGRIEVED by the judgment and award, dated 27.05.2003, passed in O.P.No.663 of 1999 on the file of the Motor Accident Claims Tribunal (Additional District Judge) at Nizamabad, the present appeal is filed by the insurance company.

(2.) FOR the sake of convenience, the parties are referred to as arrayed in the said O.P.

(3.) THE first respondent who is the owner of the offending vehicle remained ex parte and the second respondent-insurance company filed counter disputing the averments made in the claim petition, i.e., the age, avocation and earnings of the first petitioner and also the injuries sustained by the first petitioner in the accident.