DHARMAVARAPU VENKATA SRINIVASA RAO Vs. ABDUL SOMAD

JUDGEMENT

(1.) Heard Sri Venkateswara Rao Gudapati, learned counsel for the appellant/claimant and Smt. A.Jayanthi, learned counsel for the respondent No.3/New India Assurance Company Limited.

(2.) This appeal directed by the appellant/claimant challenging the Common Order and Decree dtd. 29/8/2007 passed in M.V.O.P.No.581 of 2005 along with M.V.O.P.No.875 of 2005 on the file of Motor Accidents Claims Tribunal-cum-II Additional District Judge, Parvathipuram (hereinafter referred to Tribunal").

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