VELUGUPUDI ANITHA Vs. BANDARUPALLI CHECHA RAO

JUDGEMENT

(1.) This appeal is filed under Sec. 173 of Motor Vehicles Act, aggrieved by the award and decree, dtd. 29/9/2014 passed in M.V.O.P.No.1013 of 2010 on the file of the Principal Motor Accidents Claims Tribunal, Warangal (for short "the Tribunal").

(2.) For the sake of convenience, the parties will be hereinafter referred to as arrayed before the Tribunal.

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