UNITED INDIA INSURANCE CO. LTD. Vs. APSRTC

JUDGEMENT

(1.) This appeal is filed under Sec. 173 of the Motor Vehicles Act, 1988 (for brevity "the Act") by the appellant-United India Insurance Company, challenging the award passed by the Motor Accidents Claims Tribunal-cum-V Additional District Judge, West Godavari, Eluru (for short "the Tribunal") in M.V.O.P.No.416 of 2003, dt.8/11/2006.

(2.) For the sake of convenience, the parties are referred to as they are arrayed before the Tribunal.

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