KURRA MANEMMA Vs. GANESH GAS AGENCY

JUDGEMENT

(1.) The present appeal is arising out of the orders in O.P No.2009 of 2018, dtd. 23/6/2011, on the file of XXII Additional Chief Judge-Cum-Motor Accident Claims Tribunal, City Criminal Court at Hyderabad.

(2.) For the sake of convenience, the parties are referred to as arrayed in O.P No.2009 of 2018.

(3.) The appellants are the claimants and are the legal heirs of the deceased namely Ms.Kurra Renuka, who died in the motor vehicle accident that occurred on 27/2/2007.