NATIONAL INSURANCE CO. LTD. Vs. K. VIDYADHARI

JUDGEMENT

(1.) Heard Sri Rama Mohan Rao Kotha, learned counsel for the appellant/respondent No.3/Insurance Company and Sri G.Divyatheja, learned counsel representing Sri Nimmagadda Satyanarayana, learned counsel for the respondent No.3/owner of the lorry. None appeared for the respondent No.1/claimant.

(2.) This appeal directed by the appellant/respondent No.3/Insurance Company challenging the Order and Decree dtd. 26/9/2011 passed in M.V.O.P.No.598 of 2006 by the Motor Accidents Claims Tribunal-cum-XII Additional District Judge (Fast Track Court), Vijayawada (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.