PASAM MASTHANAMMA Vs. SUDANAGUNTA SUDHAKARA

JUDGEMENT

(1.) This appeal is directed against the order of the Chairman, Motor Vehicle Accident Claims Tribunal-cum- Principal District Judge, Prakasam at Ongole (hereinafter called as 'the Tribunal') in M.V.O.P.No.295 of 2015 dtd. 2/12/2016.

(2.) The claimants, who are the wife and children of one Pasam Subbarao (hereinafter referred to as "deceased") respectively, are the appellants. Respondent Nos.1 to 3 are the owner, driver and insurer of the Tipper Lorry bearing No.AP 27 X 2799 (hereinafter referred to as "crime lorry").

(3.) For the sake of convenience, the parties hereinafter referred to as they arrayed before the tribunal.