P VEERRAJU Vs. LAKKARAJU INDIRA BAI

JUDGEMENT

(1.) THIS Civil Revision Petition arises out of order, dated 17.04.2014, in O.S.No.261 of 2009 on the file of the Motor Vehicle Accident Claims Tribunal -cum -XI Additional District Judge (Fast Track Court), Ranga Reeddy District.

(2.) THOUGH notices have been served on all the respondents, except on respondent No.8, no one entered appearance. As far as respondent No.8 is concerned, the notice sent to him was returned with the endorsement "unclaimed". By order, dated 27.08.2014, this Court has treated the said endorsement as deemed service.

(3.) I have heard Sri Anand Kapoor, learned counsel representing Sri M.Satish Kumar, learned counsel for the petitioners and perused the record.