KUPPALA RATNAMALA Vs. SHAIK BASHEER

JUDGEMENT

(1.) This appeal is directed against the order, dtd. 7/10/2011 passed in M.V.O.P. No. 1038 of 2009 on the file of the learned Chairman, Motor Accidents Claims Tribunal-cum-Principal District Judge, Eluru (hereinafter called as "the Tribunal").

(2.) The Appellants are claimants/petitioners and Respondent No. 1 is driver and Respondent No. 2 is owner of the crime vehicle. The Respondent No. 3 and 4 are insurers.

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