MANNAM CHINNABAI Vs. T. JOHN BABU

JUDGEMENT

(1.) Heard Sri K.Siva Prasad, learned counsel representing Sri Naresh Byrapaneni, learned counsel for appellants/claimants, Sri N.Srihari, learned counsel for 1st respondent and Sri Kurapati Srinivasa Rao, learned counsel representing Sri K.Subba Rao, learned counsel for the 2nd respondent/Insurance Company.

(2.) The appeal is directed by the claimants against the order dtd. 13/6/2011 passed in M.V.O.P.No.835/2010 on the file of Motor Accidents Claims Tribunal-cum-XI Addl.District Judge (F.T.C.), Guntur at Tenali.

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