UNITED INDIA INSURANCE CO Vs. K.SUBBALAKSHMAMMA

JUDGEMENT

(1.) The 2nd respondent in M.V.O.P.No.216 of 2011 questioning the liability and the quantum of compensation awarded under order and decree dtd. 3/7/2012 passed by the Motor Accidents Claims Tribunal cum- III Additional District Judge, Kurnool at Nandyal ['for short 'MACT'] filed the present appeal.

(2.) Respondents 1 to 4 herein are the claimants and the respondent No.5 herein is the owner of the offending vehicle, arrayed as respondent No.1 before the learned MACT.

(3.) For the sake of convenience, the parties will be hereinafter referred to as the claimants and the respondents, as and how they are arrayed before the learned MACT.