SMT. SAROJANA Vs. VENKATESHWARLU

JUDGEMENT

(1.) Challenging the judgment and decree, dtd. 26/4/2005, passed in O.P.No.335 of 2002 on the file of the Chairman, Motor Accident Claims Tribunal-cum-District Judge, Adilabad (for short "the Tribunal"), the claimants filed the present appeal.

(2.) The facts, in issue, are as under:

(3.) Basing on the above pleadings, the Tribunal has framed the following issues:-