DIVISIONAL MANAGER NATIONAL INSURANCE CO LTD Vs. MAHAMOODA

JUDGEMENT

(1.) AGGRIEVED over the order passed by the learned Chairman-cum - Additional District Judge, Hindupur in O. P. No. 4 of 1998 on 4th November, 1999, this appeal is filed by the appellant-Insurance Company.

(2.) APPELLANT herein is 2nd respondent - the Insurance Company and 4th respondent herein is the driver of the lorry and respondents 1 to 3 herein, who are the wife and sons of the deceased by name T. Abdul Rahim (hereinafter referred to as the deceased), are the claimants. The status of the parties will hereinafter be referred to as arrayed before the Tribunal for the sake of convenience.

(3.) THE brief facts of the case are as follows :