RELIANCE GENERAL INSURANCE COMPANY LIMITED Vs. CHELIKANI LAXMI

JUDGEMENT

(1.) This Memorandum of Motor Accidents Civil Miscellaneous appeal is filed under Sec. 173 of Motor Vehicles Act, 1988 (for short, 'the MV Act'), assailing the award passed by the Chairman, Motor Vehicle Accident Claims Tribunal - cum - Principal District Judge, Karimnagar (for short, 'the Tribunal') in MVOP.No. 845 of 2012, dtd. 23/9/2015.

(2.) Appellant is respondent No.3, respondent Nos.1 to 5 are the petitioners and respondent Nos.6 and 7 are respondent Nos.1 and 2 in MVOP.No.845 of 2012.

(3.) Notice got issued to respondent Nos.6 and 7 in the appeal are served, but none appeared for them.