ORIENTAL INSURANCE COMPANY LIMITED Vs. THUMMA KANKALAXMI

JUDGEMENT

(1.) Assailing the order and decree, dated 06.06.2006, passed in O.P. No.645 of 2004 by the Motor Accidents Claims Tribunal - cum - District Judge, Karimnagar (for short 'the Tribunal'), respondent No.3 therein - M/s. Oriental Insurance Company Limited filed MACMA No.2490 of 2006, while the claimants therein filed MACMA No.401 of 2012.

(2.) The appellant in the former appeal is Insurer, while the appellants in the latter appeal are the claimants and respondent No.6 and 7 in the former appeal are driver and owner of the lorry bearing registration No.ATS 214.

(3.) For the sake of convenience, the parties are hereinafter referred to as they were arrayed in O.P. No.645 of 2004 before the Tribunal.