MADAPANA BANGARAMMA Vs. KORAGANJI SRINIVASA RAO

JUDGEMENT

(1.) Heard the arguments of Sri G.Sai Narayana Rao, learned counsel for the appellants/claimants and Sri P. Venkata Subbaiah, learned counsel representing Sri S. Agastya Sharma, learned counsel for the respondent No.3/ Insurance Company.

(2.) This appeal directed by the appellants/claimants challenging the Order and Decree dtd. 6/8/2012 passed in M.V.O.P.No.261 of 2010 by the Motor Accidents Claims Tribunal-cum-Additional District & Sessions Judge-cum-Special Judge for Trial of cases under the SCs & STs (POA) Act, Vizianagaram (hereinafter referred to 'Tribunal').

(3.) Parties are referred to as they were arrayed in the proceedings before the learned Tribunal, for the sake of convenience.