GOPISETTY KASU Vs. THARIVITLA PAVAN SAGAR

JUDGEMENT

(1.) This appeal is directed against the order of the Chairman, Motor Vehicle Accident Claims Tribunal-cum-XIII Additional District Judge at Gajuwaka (hereinafter called as 'the Tribunal') in M.V.O.P.No.493 of 2015 dtd. 4/2/2019.

(2.) The appellants, who are wife, son, and daughter of gopisetty Sriramulu (hereinafter referred to as "deceased") respectively, are the claimants before the Tribunal. The respondent Nos.1 and 2 are owner and insurer of Yamaha FZ-16 Motorcycle bearing No.AP 31 BV 5518 (hereinafter referred to as "crime motorcycle").

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