ORIENTAL INSURANCE CO LTD Vs. THANIPARTHY RAGHVA RAO

JUDGEMENT

(1.) AGGRIEVED over the order passed by the learned Chairman, motor Accident Claims Tribunal-cum-III Additional District Judge, Karimnagar in o. P. No. 228 of 2000 on 7th December, 2001, this appeal is filed by the appellant-Insurance company.

(2.) APPELLANT herein is Insurance company and respondent herein is claimant, who is the owner of the vehicle in question, before the Tribunal. The status of the parties will hereinafter be referred to as arrayed before the Tribunal for the sake of convenience.

(3.) ONE Thaniparthi Agam Rao (hereinafter referred to as the deceased) is the driver of the tractor belonging to the claimant.