AKULA BHARATHAMMA BHARATHI Vs. KASAM VEERA REDDY

JUDGEMENT

(1.) Feeling aggrieved by the order, dated 27.10.2005, in OP No.19 of 2005 passed by MACT - cum - III Additional District Judge, Karimnagar, the appellant-claimant filed the present appeal.

(2.) Vide the aforesaid order, the Tribunal has dismissed OP No.19 of 2005, filed by the appellant-claimant. Aggrieved by the said order, the appellant-claimant preferred the present appeal.

(3.) Heard the learned counsel for the appellant and learned counsel for the respondents.