RELIANCE GENERAL INSURANCE COMPANY Vs. GAVURU BUCHAMMA

JUDGEMENT

(1.) Aggrieved by the Award dtd. 31/3/2022 (hereinafter will be referred as 'impugned award') passed by the learned Motor Vehicles Accidents Claims Tribunal - cum - VIII Additional District Judge, Jayashankar - Bhupalpally (hereinafter will be referred as 'Tribunal') in M.V.O.P.No.1096 of 2016, the Insurance Company/respondent No.3 has filed the present Appeal to set aside the impugned award.

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

(3.) The brief facts of the case as can be seen from the record are as under: