ORIENTAL INSURANCE COMPANY LIMITED Vs. S KEMANNA PRASAD

JUDGEMENT

(1.) The Insurance Company has preferred this appeal, assailing the judgment and award dated 26/08/2015 passed by the Motor Accident Claims Tribunal, Bangalore [hereinafter, referred to as the "Tribunal"], in MVC.No.4636/2014. By the said judgment and award the Tribunal has awarded compensation of Rs.15,10,899/- together with interest at 8% p.a. from the date of claim petition till realization. Being aggrieved, the Insurance Company has preferred this appeal.

(2.) For the sake of convenience, parties shall be referred to in terms of their status before the Tribunal.

(3.) Respondents - claimants filed the claim petition under Section 166 of Motor Vehicles Act, 1989 seeking compensation of Rs.30,00,000/- on account of death of M.S.Ananda Prasad, in a road traffic accident.