CHEELAPALLY BALAIAH Vs. A.RAMLA

JUDGEMENT

(1.) This memorandum of Civil Miscellaneous Appeal is filed under Sec. 173 of the Motor Vehicles Act, 1988 (for short, 'the MV Act') assailing the award passed by the Motor Accidents Claims Tribunal (District Judge) at Nizamabad in O.P.No.795 of 2009, dtd. 15/5/2012.

(2.) Appellants are the petitioners and respondents are the respondents before the Tribunal.

(3.) Learned counsel for the appellants submits that respondent No.1 remained ex-parte before the Tribunal, hence he is not a necessary party to the Appeal.