SHRIRAM GEN. INS. COM. LTD. Vs. R SUNITHA

JUDGEMENT

(1.) This MACMA is preferred by the appellant/Insurance Company under Sec. 173 of the Motor Vehicles Act, 1988 aggrieved by the order and decree dt.2/6/2016 passed in M.V.O.P.No.365 of 2014 by the Chairman, Motor Accidents Claims Tribunal-cum-V Additional District Judge, Karimnagar (for short 'the Tribunal').

(2.) Heard Sri N. Mohan Krishna, learned counsel for appearing for the appellant/Insurance Company and Sri A. Jagan, learned counsel appearing for respondents/petitioners No.1 to 5.

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