BADITABOINA PEDA APPAYAMMA Vs. R. VENKATA SWAMY

JUDGEMENT

(1.) CHALLENGING the judgment and award dated 15.3.2007 passed in MOP No. 113 of 2004 on the file of the Motor Accidents Claims Tribunal (District Judge), Vizianagaram, the claimant preferred the present appeal under Section 173 of the Motor Vehicles Act, 1988 (for short "the Act"). For the sake of convenience, the parties will hereinafter be referred to as arrayed in M.O.P.

(2.) THE facts in issue are as under:

(3.) BASING on the above pleadings, the Tribunal framed the following issues: