BANTU BHADRAIAH Vs. RAPARTHY RAVI KUMAR

JUDGEMENT

(1.) This appeal is filed by the claimant, aggrieved by the order and decree dtd. 10/1/2012 in O.P. No. 164 of 2006 on the file of the Chairman, Motor Accident Claims Tribunal (II Additional District Judge), Nalgonda at Suryapet.

(2.) Heard Sri P.Venkanna, learned counsel for the appellant and Sri A.Ramakrishna Reddy, learned counsel appearing on behalf of respondent No.2-The New India Assurance Company Limited.

(3.) Brief facts of case: