NATIONAL INSURANCE CO. LTD. Vs. CHINTHA LAKSHMAMMA

JUDGEMENT

(1.) This appeal is directed against the order of the Chairman, Motor Vehicle Accident Claims Tribunal-cum-V Additional District Judge, Sri Potti Sri Ramulu Nellore District at Nellore (hereinafter called as 'the Tribunal') in M.V.O.P.No.210 of 2018 dtd. 4/5/2022.

(2.) The appellant is the insurer of the Swift Dezire Car bearing No.AP 26 BG 8778 (hereinafter referred as "crime car"). The respondent Nos.1 to 3 herein are the wife and children of one Chintha Venkata Ramana Reddy (hereinafter called as 'the deceased') respectively. The respondent Nos.4 and 5 are the driver and owner of the said crime car.

(3.) For the sake of convenience, the parties hereinafter referred to as they arrayed before the tribunal.