KURAKULA NAGESWARA RAO Vs. UPPU VENKATARAO

JUDGEMENT

(1.) Heard the arguments of Ms. Ch.S.N.Meena Kumari, learned counsel representing Sri Kambhampati Ramesh Babu, learned counsel for the appellant/claimant, Sri Venkata Krishna rao Kosuru, learned counsel for the respondent No.2/Oriental Insurance Company Limited and Smt. A. Jayanthi, learned counsel for the respondent No.5/ United India Insurance Company Limited.

(2.) This appeal directed by the appellant/claimant challenging the Order and Decree dtd. 18/9/2007 passed in M.V.O.P.No.162 of 2004 by the Motor Accidents Claims Tribunal-cum-I Additional District Judge, West Godavari District at Eluru (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.