ORIENTAL INSURANCE CO. Vs. VUPPALAPATI HEMALATHA

JUDGEMENT

(1.) This appeal is filed under Sec. 173 of the Motor Vehicles Act, 1988, against the award and the decree, dtd. 1/2/2005, in O.P.No.88 of 2000 on the file of the Court of the Motor Accidents Claims Tribunal-cum-II Additional District Judge, Madanapalle (for short, 'the Tribunal'). The parties are arrayed as before the Tribunal. The 1stto 5th respondents herein are the claimants. The respondent No.6 herein is the 1strespondent and the 7thand 8threspondents herein are the 3rdand 4threspondents before the Tribunal. The appellant is the 2ndrespondent before the Tribunal.

(2.) The case of the claimants, is briefly, as follows:

(3.) On behalf of the claimants, the 1stclaimant was examined as PW1, the 4thclaimant was examined as PW2 and Sk. Mahaboob Basha was examined as PW3. Further Exs.A1 to A31 were marked. On behalf of the 2ndrespondent, RW1, Y.C. Varakumar, was examined and exhibits B1 to B8 were marked, out of which exhibit B1 is the same as exhibit B5 and exhibit B4 is the same as exhibit B6. The 4threspondent did not lead oral evidence but filed exhibit B8.