DUPATI YASODAMMA Vs. N RAJA SEKHAR

JUDGEMENT

(1.) AGGRIEVED by the award dated 28.01.2009 in M.V.O.P.No.43 of 2008 passed by the Chairman, M.A.C.T -cum - V Additional District Judge, Rayachoty (for short 'the Tribunal'), the claimant preferred the instant appeal.

(2.) THE facts in nutshell are thus:

(3.) HEARD arguments of Sri K. Rathanga Pani Reddy, learned counsel for the appellant/claimant and Sri S. Daivabhimanam, learned counsel for R.2/ Insurance Company. Though notice to R.1 was served but no representation on his behalf, hence treated as heard.