R. KALASELVI Vs. K BEERAN KUTTY

JUDGEMENT

(1.) This Appeal, under Sec. 173 of the Motor Vehicles Act, 1988, is filed by the legal representatives of the deceased assailing the award dtd. 5/12/2006 of the learned Chairman, Motor Accidents Claims Tribunal-cum-III Additional District Judge, Tirupati (hereinafter referred to as 'the Claims Tribunal') in M.V.O.P.No.320 of 2003.

(2.) Heard arguments of Sri S.V.Muni Reddy, the learned counsel for appellants. For respondent No.1, Sri V.Subramanyam, the learned counsel made appearance but no arguments were submitted. For respondent No.2-Insurance Company, Smt. S.A.V.Ratnam, the learned counsel submitted arguments.

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