NATIONAL INSURANCE CO LTD Vs. M P DEEPAK

JUDGEMENT

(1.) This appeal is directed against the order dated 23.1.2008 in OP No. 153 of 2006, on the file of the Chairman, Motor Accidents Claims Tribunal-cum-Additional District Judge, Hindupur (for short 'the Tribunal'), wherein the claim of first respondent herein was allowed-in-part, awarding compensation of Rs. 10,000/- with interest at 6% per annum from the date of petition. Heard the Learned Counsel for the appellant None appeared for the respondent. Perused the records.

(2.) The first respondent herein filed the claim application seeking compensation of Rs. 2 lakhs on account of damage caused to Eicher Van bearing No. AP 16W 9529 in a motor vehicle accident that occurred on 29.3.2005. According to the claimant, on that day, while the vehicle was proceeding from Hindupur to Chennai with a load of tamarind, on account of rash and negligent driving by its driver, the van dashed against a tree, resulting in damage to the vehicle. The driver also died in the accident. The first respondent claims to have spent Rs. 1,55,155/- for repairs.

(3.) The appellant-insurer filed written statement opposing the claim and denying their liability to pay the compensation.