BOGGARAPU VENKATA NARAYANA Vs. B. VENKATESWARLU

JUDGEMENT

(1.) THIS appeal is filed by the appellants - claimants challenging the order, dated 01.04.2005, passed in M.V.O.P. No. 536 of 2001 on the file of the Motor Vehicle Accident Claims Tribunal (Principal District Judge), Khammam.

(2.) THE brief facts of the case are as follows:

(3.) THE trial Tribunal framed the following issues for trial: