ORIENTAL INSURANCE COMPANY LTD. Vs. KOLLI SURESH KUMAR

JUDGEMENT

(1.) Heard Sri Gudi Srinivasu, learned counsel for the appellant/ Oriental Insurance company and Smt. B. Vasantha Lakshmi, learned counsel assisted by Ms. Amrutha Boppudi, learned counsel for respondent No.1/petitioner. Perused the entire material on record.

(2.) This is an appeal preferred by the appellant/Insurance Company U/s. 173 of Motor Vehicles Act, 1988 aggrieved by the award and decree in M.V.O.P. No.527 of 2014 dtd. 23/8/2018, passed by the learned II Addl. District Judge-cum-Chairman, Motor Vehicle Accident Claims Tribunal, Vijayawada (in short 'the Tribunal').

(3.) The parties hereinafter referred to as they were arrayed before the Tribunal. Brief case of the Respondent/Petitioner before the Tribunal: