ORIENTAL INSURANCE COMPANY LIMITED, RAMAGIRI Vs. BANDAMEDI ANJAIAH

JUDGEMENT

(1.) This appeal is filed by the Oriental Insurance Company Limited challenging the order dated 21.11.2005 in O.P.No.529 of 2001 passed by the learned Chairman, Principal Motor Accidents Claims Tribunal, Nalgonda.

(2.) For the sake of convenience, the parties are referred to as they are arrayed in the O.P. before the Tribunal.

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