R PRAMEELA Vs. R KANNAIAH

JUDGEMENT

(1.) ASSAILING the judgment and award dated 27.10.2005 passed in MVOP No.115 of 2000 on the file of Chairman, Motor Accidents Claims Tribunal -cum -I Additional District Judge, Anantapur, wherein and whereby the Tribunal awarded an amount of Rs.5.00 lakhs as compensation by exonerating the insurance company from its liability and by fastening the liability only on the owner of the offending vehicle, the claimants have preferred this appeal.

(2.) FOR the sake of convenience, the parties to this appeal will hereinafter be referred as they were arrayed in the O.P.

(3.) THE facts leading to the filing of the present appeal are briefly as follows: