UNITED INDIA INSURANCE COMPANY LIMITED Vs. Y ADILAKSHMI

JUDGEMENT

(1.) THIS appeal (sic. revision) is directed against the order dated 13-12-2006 passed in SR 2536 of 2006 in O.P.No.21 of 2002 on the file of the 5th Additional District and Sessions Judge, Fast Track Court, Ranga Reddy District.

(2.) RESPONDENTS 1 to 7 herein filed O.P.No.21 of 2002 claiming compensation of Rs. 5,00,000/- for the death of Y.Subba Rao, husband of the 1st respondent herein and father of the respondents 2 to 6 and son of respondent No.7. It is represented that R7 mother of the deceased is no more.

(3.) THE lower Court passed the order as follows: