NATIONAL INSURANCE CO. LTD. Vs. TODETI SUBRAMANYAM

JUDGEMENT

(1.) Present appeal is filed under Sec. 173 of the Motor Vehicles Act, 1988 (for short, "the Act"), by appellants/respondents 2 and 4/ Insurer, aggrieved by the order, dtd. 23/4/2021, passed in M.V.O.P.No.92 of 2017 on the file of the Chairman, Motor Accident Claims Tribunal-cum-Principal District Judge, Ongole, Prakasam District ("the Tribunal").

(2.) For the sake of convenience, parties herein are referred to as they were arrayed before the Tribunal.

(3.) Brief facts relating to the present appeal in a nutshell are as follows: