ORIENTAL INSURANCE COMPANY LIMITED Vs. K.PADMAVATHI

JUDGEMENT

(1.) This appeal is preferred by the Oriental Insurance Company Limited, questioning the order and decree, dtd. 13/2/2017 passed in M.V.O.P.No.790 of 2014on the file of the Chairman, Motor Accident Claims Tribunal-cum-XIIIAdditional Chief Judge (FTC), City Civil Court, Hyderabad (for short, 'the Tribunal').

(2.) For the sake of convenience, the parties hereinafter referred to as they are arrayed before the learned Tribunal.

(3.) The facts, leading to the present appeal in nutshell, are as under: