D.KRISHNAVENI Vs. M/S. NAVEEN TRAVELS

JUDGEMENT

(1.) This Appeal is filed by the appellants questioning the Award and Decree dtd. 31/3/2016 passed in M.V.OP.No.81 of 2012 by the Chairman, Motor Accident Claims Tribunal-cum-IV Additional District Judge, Kurnool.

(2.) For the sake of convenience, the parties are hereinafter referred to as they were arrayed before the Tribunal.

(3.) The brief facts of the case are as under: