LAWS(APH)-2024-1-66

MUTHAKANA RAGHAVAIAH Vs. APSRTC

Decided On January 23, 2024
Muthakana Raghavaiah Appellant
V/S
APSRTC Respondents

JUDGEMENT

(1.) Heard Sri A.Rajendra Babu, learned counsel for the appellants and Sri Solomon Raju Manchala, learned Standing Counsel for respondent/APSRTC.

(2.) The appeal directed by the claimants against the order dtd. 31/7/2008 passed in M.V.O.P.No.935/2007 on the file of Motor Accidents Claims Tribunal-cum-Prl.District Judge, Guntur.

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