NATIONAL INSURANCE CO. LTD. Vs. CHIGURUPATI SESHU KUMARI

JUDGEMENT

(1.) The insurance company preferred this Appeal under Sec. 173 of the Motor Vehicles Act, 1988 questioning the correctness of the award dtd. 28/4/2003 of the learned Chairman, Motor Vehicles Accidents Claims Tribunal-cum-II Additional District Judge Vijayawada (hereinafter referred to as 'the Claims Tribunal') in M.V.O.P.No.731 of 2001.

(2.) Heard arguments of Smt. Medida Manimma, the learned counsel for appellant-Insurance Company and Sri Kanakamedala Ravindra Kumar, the learned counsel for respondent No.5. Despite notice being served, none entered appearance for respondent Nos.1 to 4.

(3.) The following facts are required to be noticed: