VARKALA SAVITRAMMA Vs. P. KRISHNAIAH AND ANOTHER

JUDGEMENT

(1.) This appeal is filed challenging the judgment and award, dated 20.10.2008 passed in O.P.No.86 of 2007 on the file of the Chairman, Motor Vehicle Accident Claims Tribunal-cum-I Additional District Judge, at Nalgonda.

(2.) For the sake of convenience, the parties are hereinafter referred to as they are arrayed in the O.P. before the Tribunal.

(3.) The facts leading to filing of the appeal, in brief, are as follows: