IFFCO-TOKIO GENERAL INSURANCE Vs. KARUMANCHI THIRUPATHAMMA

JUDGEMENT

(1.) The present appeal has been filed by the appellant-Insurance Company aggrieved by the impugned order, dtd. 7/3/2014 in M.V.O.P.No.567 of 2012 passed by the Chairman, Motor Accidents Claims Tribunal-cum-Addl.District Judge at Khammam (for short, 'Tribunal') and thereby, seeking to set aside the impugned order.

(2.) Heard Sri N.Mohan Krishna, learned counsel for the appellantinsurance company and Sri Repakula Nageswara Rao, learned counsel for the respondent No.1/claim petitioner.

(3.) The appellant herein is the respondent No.2-insurance company, respondent No.1 herein is the claim petitioner and respondent No.2 herein is the owner of the crime vehicle before the Tribunal. For convenience, the parties hereinafter are referred to as they are arrayed before the Tribunal.