ORIENTAL INSURANCE COMPANY LIMITED Vs. KOLLI VIJAYA KRISHNA

JUDGEMENT

(1.) Insurance company filed this Miscellaneous Appeal under Sec. 173 of the Motor Vehicles Act, 1988. In this appeal it questions the correctness of award dtd. 7/2/2023 of learned Chairman, Motor Vehicles Accidents Claims Tribunal-cum-II Additional District Judge, Parvathipuram (hereinafter referred to as 'the Claims Tribunal') in M.V.O.P.No.2 of 2021.

(2.) Respondent No.1 is the injured claimant before the Claims Tribunal. Respondent No.2 is the owner of the offending lorry which caused the accident.

(3.) Smt. A.Jayanthi, the learned counsel for appellant, submitted arguments. Despite notice, none entered appearance for respondent No.1/injured claimant. Respondent No.2/owner of the offending lorry did not contest the proceedings before the Claims Tribunal and despite notice none entered appearance.