CITRA LAXMI Vs. BALGE BALAJI

JUDGEMENT

(1.) This is an appeal filed by the claimants in OP No.220 of 1997, on the file of the learned IV Additional District Judge, East Godavari District, Kakinada, whereby the claimants' petition, filed under Section '166 of the Motor Vehicles Act, 1988, was allowed and a compensation of Rs.1,35,200/- with interest of 12% per annum was granted in favour of the appellants against the respondent Nos.1 and 2 and dismissed the petition against the third respondent- Insurance Company. The appellants have filed this civil miscellaneous appeal only insofar as the dismissal of the O.P. against the third respondent-Insurance Company.

(2.) Heard the learned Counsel for the appellants and no appearance has been made on behalf of the third respondent Insurance Company despite service of notice on the third respondent-Insurance Company.

(3.) In this appeal, for the sake of convenience the parties are referred to as "claimants" and "respondents".