REDDY SUNDARAMMA Vs. A. N. MUNIRATHNAM MODALIAR

JUDGEMENT

(1.) Heard Sri M.Venkata Ramana Reddy, learned counsel for the appellants/claimants and Smt. A.Jayanthi, learned counsel for the respondent No.2/Insurance Company.

(2.) This appeal directed by the appellants/claimants challenging the Order and Decree dtd. 9/9/2010 passed in M.V.O.P.No.147 of 2008 by the Motor Accidents Claims Tribunal-cum-V Additional District Judge, Chittoor at Tirupati (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.