J RAMALAKSHMI Vs. NALAMARI LAKSHMI

JUDGEMENT

(1.) The appellant is the 1st respondent, owner of the vehicle, in M.V.O.P. No.1585 of 2001. The 1st respondent herein is the claimant and the 2nd respondent is the Insurance Company.

(2.) The appeal is filed aggrieved by the award, dated 13-2-2004 in M.V.O.P. No.1585 of 2001. The Tribunal below, against the claim of Rs.2,00,000/- under various heads, awarded an amount of Rs.45,400/-. Aggrieved by the said award the appellant, owner of the vehicle, filed this appeal.

(3.) The parties are hereinafter referred to as arrayed in M.V.O.P. No.1585 of 2001.