VADAI SOMBAI Vs. UNITED INDIA INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) This appeal is filed by the appellant/claimants, being aggrieved by the award and decree dtd. 11/3/2013, made in O.P No.380 of 2011 on the file of the Chairman, Motor Accidents Claims Tribunal-Cum-III Addl. District Judge, (Fast Track Court), Asifabad (for short, the Tribunal).

(2.) For the sake of convenience, hereinafter, the parties are referred to as per their array before the Tribunal.

(3.) The facts of the case are as follows: