VEERAMALLA VENKATA SUBBAIAH Vs. S. REDDY BASHA

JUDGEMENT

(1.) The injured claimant in an automobile accident impugns the award dtd. 20/6/2012 of the learned Motor Accidents Claims Tribunal - cum - VI Additional District Judge, Kadapa in MVOP.No.10 of 2008.

(2.) Respondent No.1 herein is the owner of the offending vehicle namely Allwyn Mini Lorry bearing registration No. AP 04 V 3884. It was insured with respondent No.2.

(3.) Heard arguments of Sri D.Dora Babu, the learned counsel appearing on behalf of Sri V.R.Reddy Kovvuri, the learned counsel for appellant and Sri N.Rama Krishna, the learned counsel for respondent No.2.