UNITED INDIA INSURANCE CO. LTD. Vs. KATKURI PADMA

JUDGEMENT

(1.) Heard learned standing counsel Sri A.Ramakrishna Reddy for the appellant-insurance company and Sri. Vladimeer Khatoon, learned counsel for respondents-claimants.

(2.) The present appeal has been filed by the appellant/ insurance company challenging the award passed by the Chairman, Motor Accident Claims Tribunal-cum-XII Additional Chief Judge, City Civil Court, Secunderabad (for short, 'Tribunal') in M.V.O.P.No.372 of 2017, dtd. 20/5/2020, thereby seeking to set-aside the award against the insurance company.

(3.) The brief factual matrix of the present appeal is as under.