NATIONAL INSURANCE COMPANY LTD Vs. CHALLA PYDAMMA

JUDGEMENT

(1.) Heard Sri T.S. Rayalu, learned counsel for appellant/Insurance Company and Sri Jayanthi S.C. Sekhar, learned counsel for respondents/claimants.

(2.) This appeal is directed by the 2nd respondent/National Insurance Company Limited, Visakhapatnam, against the order dtd. 1/8/2014 passed in M.V.O.P.No.1072/2011 on the file of Motor Accidents Claims Tribunal-cum-I Addl. District Judge, Visakhapatnam.

(3.) For the sake of convenience, the parties are arrayed as parties before the learned Tribunal.