KATRU JOHN KANNADY Vs. SUBBAVARAPU LAKSHMI

JUDGEMENT

(1.) This appeal is directed against the order and decree dated 29.07.2003 passed in MVOP No.134 of 2002 by the IV Additional District Judge, Visakhapatnam cum Chairman, Motor Vehicles Accidents Claims Tribunal, Visakhapatnam.

(2.) The appellant herein is the first respondent, the first respondent herein is the petitioner and the second respondent herein is the second respondent before the Tribunal and for the sake of convenience, the parties will be hereinafter referred to as per their array before the Tribunal.

(3.) The brief facts of the case are as follows:-