GAJULAPALLI VASUNDHARA Vs. P SREENIVASULU KADAPA DIST ANO

JUDGEMENT

(1.) This Appeal, under Sec. 173 of the Motor Vehicles Act, 1988, is filed by the injured claimant assailing the award dtd. 19/11/2013 of the learned Chairman, Motor Accidents Claims Tribunal-cum-IV Additional District Judge, Kadapa (hereinafter referred to as 'the Claims Tribunal') in M.V.O.P.No.794 of 2009.

(2.) Heard arguments of Sri K.Rathanga Pani Reddy, the learned counsel for the appellant/claimant and Sri P.B.Narasimha Murthy, the learned counsel for respondent No.2-Insurance Company. In spite of service of notice, respondent No.1 did not choose to appear and contest.

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