NATIONAL INSURANCE CO. Vs. CHITTIBOYINA VIJAYA LAKSHMI

JUDGEMENT

(1.) The present appeal is filed by the Insurance Company aggrieved by order dtd. 29/3/2018 passed in MVOP No.113 of 2018, on the file of Motor Accidents Claims Tribunal Judge-cum-II Additional District Judge, Kadapa at Proddatur.

(2.) The appellant is the Insurance Company, the 1st respondent is the claimant, 2nd respondent is owner of the offending vehicle. During the pendency of the appeal the 1st respondent died and her legal heirs were brought on record as respondent Nos.3 and 4.

(3.) For the sake of convenience the parties will be referred to as the claimant and respondents as they were referred before the Tribunal.