UNITED INDIA INSURANCE COMPANY LIMITED Vs. GAJULAPALLI GANESH

JUDGEMENT

(1.) This appeal is directed against the order of the Chairman, Motor Vehicle Accident Claims Tribunal-cum-I Additional District Judge at Kadapa (hereinafter called as 'the Tribunal') in M.V.O.P.No.714 of 2011 dtd. 19/1/2018.

(2.) The appellant is the insurer of the Car bearing No.AP 03 AH 1793 (hereinafter referred to as "crime car"). The respondent No.1 herein is the injured/claimant and respondent No.2 is the owner of the said crime car.

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