SAROJA Vs. G.BASAVARAJU

JUDGEMENT

(1.) The claimants in M.V.O.P.No.418 of 2010 on the file of the Motor Accident Claims Tribunal-cum-IV Additional District Judge, Kurnool, (hereinafter referred to as "the learned MACT"), feeling aggrieved by the judgment and decree dtd. 27/1/2017 passed therein filed the present appeal. The petition filed by the claimants was dismissed by the learned MACT.

(2.) The parties are hereinafter referred to as "the claimants" and "the respondents" as per their status before the learned MACT.

(3.) Respondent No.1 is the owner of the auto bearing registration No.AP 21 Y 7759 (hereinafter referred to as "the offending vehicle"); and Respondent No.2 is the Insurance Company with which the offending vehicle was insured.