UNITED INDIA INSURANCE CO. LTD. Vs. JAKKAMSETTI LAKSHMI

JUDGEMENT

(1.) Heard Sri Naresh Byrapaneni, learned Senior Counsel for the appellant/Insurance Company and Sri M.Lalith Kumar, learned counsel representing on behalf of Sri Mangena Sree Rama Rao, learned counsel for the respondent No.1/claimant No.1.

(2.) This appeal directed against the Order and Decree dtd. 21/12/2012 passed in M.V.O.P.No.46 of 2012 by the Motor Accidents Claims Tribunal - cum - West Godavari at Kovvur (hereinafter referred to as 'Tribunal').

(3.) Parties are referred to as they were arrayed in the proceedings before the learned Tribunal, for the sake of convenience and clarity.