(1.) Aggrieved by the impugned order dtd. 23/11/2016 of the Motor Vehicles Accidents Claims Tribunal-cum-I Additional District Judge, Guntur passed in M.V.O.P.No.432 of 2013, whereby the Tribunal has dismissed the claim against the 2nd respondent-Insurance Company, the instant appeal has been preferred by the appellants.
(2.) Facts germane to dispose of the appeal may briefly be stated as follows:
(3.) A case in Crime No.50 of 2013 of Pamarru Police Station was registered under Sec. 304-A of the Indian Penal Code, 1860 (for short "I.P.C.") against the driver of the said van in connection with the said accident. Eventually, after completion of investigation, police found that the accident occurred due to rash and negligent driving of the said van by its driver. So, police filed charge sheet against the driver of the van for the offence punishable under Sec. 304-A of I.P.C.