ORIENTAL INSURANCE COMPANY LTD Vs. INDLA VENKATA REDDY

JUDGEMENT

(1.) This appeal under sec. 173 of the Motor Vehicles Act, 1988 is filed by the Oriental Insurance Company Limited impugning the order dtd. 5/11/2011 of the learned Chairman, Motor Accidents Claims Tribunal - Cum - III Additional District Judge, (FTC), Ongole in MVOP.No.591 of 2009.

(2.) Heard arguments of Sri Samboju Bala Gopal, the learned counsel for appellant/insurance company and no arguments were submitted on behalf of the respondents.

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