BONI HYMAVATHI Vs. K. YERRINAIDU

JUDGEMENT

(1.) Heard Sri G.Sai Narayana Rao, learned counsel for the appellant and Smt.A.Jayanthi, learned counsel for the 3rd respondent/Insurance Company.

(2.) The appeal is directed by the claimant against the order and decree dtd. 30/6/2011 passed in M.V.O.P.No.794/2009 on the file of Motor Accidents Claims Tribunal-cum-I Addl. District Judge, Vizianagaram.

(3.) For the sake of convenience, the parties are arrayed as parties before the learned Tribunal.