PARASAGANI VENKAIAH Vs. PANDI PRASAD

JUDGEMENT

(1.) THIS appeal has been preferred by the claimants, aggrieved by the order dated 02.02.2006 passed by the Chairman, Motor Accident Claims Tribunal -cum -II Additional District Judge (Fast Track Court) at Khammam (for short the Tribunal) in M.A.T.O.P.No.110 of 2002.

(2.) FOR the purpose of convenience, the parties will be referred to hereinafter as they are arrayed before the Tribunal.

(3.) BRIEFLY , the facts of the case are as follows: