KOMATI SEETHA MAHALAKSHMI Vs. GORREPATI NAGABHUSHANAM@ BUSI

JUDGEMENT

(1.) THIS M.A.C.M.A. is filed by the petitioners aggrieved by the order dated 7-12-2012 passed in M.V.O.P. No.140 of 2008 on the file of the Chairman, Motor Accidents Claims Tribunal-cum-Judge, Family Court-cum-IV Additional District Judge, Vijayawada.

(2.) APPELLANTS herein are the claimants, respondent No.1 is the driver, Respondent No.2 is the owner and Respondent No.3 is the Insurance Company of the vehicle, which was involved in an accident.

(3.) NOTICE was not served on respondent No.2. Paper publication was ordered as a substitute service. It appears that the petitioners failed to file the paper publication. Accordingly, the Tribunal dismissed the claim petition against respondent No.2, who is the owner of the vehicle on 21-4-2009. Trial was commenced. P.Ws.1 and 2 were examined and Exs.A.1 to A.6 were marked. Insurance Policy was marked as Ex.B.1. Admittedly, the policy was in force on the date of accident.