B. LAXMI Vs. RAJU DEVI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed by the petitioners against the order and decree dtd. 8/2/2016 passed in M.V.O.P.No.564 of 2012 on the file of the Motor Accidents Claims Tribunal-cum- XIII Additional Chief Judge, City Civil Courts, at Hyderabad.

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

(3.) Respondent No.1 remained ex-parte.