NEW INDIA ASSURANCE CO. LTD. Vs. THOLLA LAKSHMINARAYANAMMA

JUDGEMENT

(1.) This appeal is directed against the order of the Chairman, Motor Vehicle Accident Claims Tribunal-cum-III Additional District Judge at Anantapur (hereinafter called as 'the Tribunal') in M.V.O.P.No.681 of 2009 dtd. 11/11/2011.

(2.) The appellant is the insurer of the tractor-cum-trailer bearing No.AP 02 M 2721 and 2722 (hereinafter referred to as "crime vehicle"). The respondent Nos.1 to 4 herein are the wife, son, and parents of one T.Narayana Swamy (hereinafter referred to as "deceased") respectively. The respondent No.5 is the owner of the said crime vehicle.

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