BRANCH MANAGER Vs. JETTI KUMARA SWAMY

JUDGEMENT

(1.) The appellant is the second respondent in M.V.O.P.No.417 of 2003 on the file of the Motor Accident Claims Tribunal-cum-IV Additional District Judge, Kadapa and the respondents are the petitioners and other respondents in the said case.

(2.) Both the parties in the appeal will be referred to as they are arrayed in claim application.

(3.) The claimants filed a Claim Petition against the respondents by praying the Tribunal to award an amount of Rs.2,00,000.00 towards compensation on account of death of deceased Jetti Srinivasulu in a Motor Vehicle Accident occurred on 1/5/2003.