Y. MURALI NAIDU Vs. V. GANGAIAH

JUDGEMENT

(1.) Introductory:

(2.) The 1st petitioner is the husband and 2nd petitioner is the minor son of the deceased, represented by the 1st petitioner.

(3.) Respondent No.1 before the learned MACT is the driver of the Tractor and Trailor bearing Nos.AP 03 W 3330 and AP 03 W 3331 respectively (hereinafter referred to as "the offending vehicle"). Respondent No.2 is the insurer.