N.SANGAMESWARA RAO Vs. P.LAKSHMI

JUDGEMENT

(1.) Heard Sri G.V.Mehar Kumar, learned counsel for the appellant/claimant and Sri Shaik Rafi, learned counsel representing Sri T.V.P.Sai Vihari, learned counsel for the respondent No.2/New India Assurance Company.

(2.) This appeal directed by the appellant/claimant, challenging the Order and Decree dtd. 9/2/2012 passed of in M.V.O.P.No.464 of 2010 before Motor Accidents Claims Tribunal - cum - I Additional District Judge, Vizianagaram.

(3.) Parties are referred to as they were arrayed in the proceedings before the learned Tribunal, for the sake of convenience.