G. SARAVANAN Vs. RAJENDRA PINNAPAREDDY

JUDGEMENT

(1.) This appeal is directed against the order of the Chairman, Motor Vehicle Accident Claims Tribunal-cum-I Additional District Judge at Chittoor (hereinafter called as 'the Tribunal') in M.V.O.P.No.14 of 2016 dtd. 29/3/2018.

(2.) The appellant is the claimant before the Tribunal. The respondent Nos.1 to 3 are the owner, insurer and driver of the Lorry bearing No.AP 26 TB 8289 (hereinafter referred to as "crime lorry") respectively.

(3.) The case of the claimant, in the petition before the Tribunal is that: