(1.) Heard Sri A.K.Kishore Reddy, leaned counsel for the appellant/claimant and Sri Vinod Kumar Tarlada, learned Standing Counsel for the APSRTC/Respondent No.2
(2.) This appeal directed by the appellant/claimant challenging the Order and Decree dtd. 17/8/2012 passed in M.V.O.P.No.376 of 2008 on the file of Motor Accidents Claims Tribunal-cum-IV Additional District Judge, East Godavari District at Kakinada (hereinafter referred to 'Tribunal').
(3.) Parties are referred to as they were arrayed in the proceedings before the learned Tribunal, for the sake of convenience.