BUDIGEPAKA IDDAMMA Vs. K. VIJAYA LAXMI

JUDGEMENT

(1.) This appeal is filed by the appellant-claimant aggrieved by the order and decree, dtd. 31/8/2010 passed in O.P.No.886 of 2007 on the file of the Chairman, Motor Accidents Claims Tribunal-cum-Additional District Judge (Special Sessions Judge for trial of SC/STs (POA) Act Cases), Nalgonda (for short, the Tribunal).