ROYAL SUNDARAM ALLIANCE INSURANCE Vs. Y.VIJAYAKUMAR

JUDGEMENT

(1.) Heard both sides.

(2.) The cl aimant in MVOP No.133 of 2012 on the file of the Motor Accident Claims Tribunal-cum-VI Additional District Judge, Kurnool [for short 'MACT'], Y.Vijay Kumar is the appellant before this Court in MACMA No.275 of 2017 and the 2nd respondent therein, the Royal Sundaram Alliance Insurance Company Ltd., is the appellant before this Court, in MACMA No.300 of 2017. One Poola Nagaraju and one Masoom Basha, are the owner and driver of the vehicle i.e., Tractor and Trailor bearing Nos.AP 21 TU 8680 and AP 21 E 2691, [herein after referred as 'offending vehicle']. They are Respondents 1 and 3 before the MACT and they remained ex parte.

(3.) [i] Dissatisfied with imposing of liability and quantification and contending that it is on high side, the Insurance Company preferred the appeal.