P. LALITHA Vs. ORIENTAL INSURANCE CO.LTD

JUDGEMENT

(1.) Feeling aggrieved by the judgment and decree dated 16.03.2006 in O.P. No.289 of 2002 passed by the Motor Accidents Claims Tribunal - cum - District Judge, Nizamabad (for short 'the Tribunal'), the petitioners preferred the present appeal.

(2.) Vide the aforesaid judgment the Tribunal dismissed the claim petition filed by the appellants - petitioners against respondent Nos.1 and 2, owner and insurer of lorry bearing registration No.AP-25/T 4645, seeking compensation of Rs.10,00,000/- on account of death of Rajender Kumar.

(3.) Heard Mr. V. Ravi Kiran Rao, learned counsel for the appellants - petitioners and Mr. S. Agastya Sharma, learned counsel for respondent No.2 - Insurer. It is relevant to note that the above appeal was dismissed for default by this Court vide order dated 29.06.2016 against respondent No.1.