UNITED INDIA INSURANCE CO LTD Vs. NANDYALA ALIVELU

JUDGEMENT

(1.) Heard learned Counsel for the appellant/Insurance Company and learned counsel for the respondents/petitioners.

(2.) Aggrieved by the Order and decree dt.10/3/2014 in M.V.O.P No.322 of 2012 passed by the Chairman, (District Judge), Motor Accidents Claims Tribunal, Ranga Reddy District (for short "the Tribunal"), the Insurance Company preferred the present appeal seeking to set aside the above order and decree.

(3.) For convenience, the parties will be hereinafter referred to as they are arrayed in the original petition.