NEW INDIA ASSURANCE COMPANY LTD. Vs. EDE SRIRAMULU

JUDGEMENT

(1.) This appeal is directed against the order of the Chairman, Motor Vehicle Accident Claims Tribunal-cum-VII Additional District Judge, West Godavari at Eluru (hereinafter called as 'the Tribunal') in M.V.O.P.No.556 of 2017 dtd. 22/5/2023.

(2.) The appellant is the insurer of the motorcycle bearing No.AP 16 CX 2389 (hereinafter referred to as "crime motorcycle"). The respondent No.1 herein is the claimant before the Tribunal. The respondent Nos.2 and 3 are the driver and owner of the crime motorcycle respectively.

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