RUMANDLA JAGADAMBA Vs. T.LAXMA REDDY

JUDGEMENT

(1.) This appeal is filed by the appellants-claimants aggrieved by the order and decree dated 15.06.2005 passed in O.P.No.775 of 2000 by the Motor Accidents Claims Tribunal (I Additional District Judge), at Mahabubnagar (for short, the Tribunal).

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

(3.) During the pendency of the appeal, the 2nd respondent was impleaded vide order, dated 29.06.2006, passed by this Court in M.A.C.M.A.M.P.No.3673 of 2005.