V. JAYALAKSHMI Vs. SRI KRISHNA AGENCIUES

JUDGEMENT

(1.) This appeal is directed against the Award, dtd. 26/8/2010 passed in M.V.O.P.No.200 of 2006 on the file of the learned Chairman, Motor Accidents Claims Tribunal-cum-District Judge, Chittoor (hereinafter called as 'the Tribunal').

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

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