NEW INDIA ASSURANCE COMPANY Vs. ANNEGANI UPENDER

JUDGEMENT

(1.) This memorandum of Civil Miscellaneous Appeal is filed under Sec. 173 of the Motor Vehicle Act, 1988 (for short, 'the MV Act') assailing the award passed by the Motor Accidents Claims Tribunal (III Additional District Judge) (Fast Track Court), Khammam in M.A.T.O.P.No.882 of 2005, dtd. 23/10/2008.

(2.) Appeal against respondent No.2 is dismissed vide docket order dtd. 8/12/2011.

(3.) Appellant is respondent No.2, respondent No.1 is the petitioner and respondent No.2 is the respondent No.1 before the Tribunal.