NEW INDIA ASSURANCE CO LTD Vs. S YASHODA

JUDGEMENT

(1.) The New India Assurance Company Limited, represented by its Regional Manager, Secunderabad, being aggrieved of the compensation awarded in OP No.2471 of 2003 on the file of XXII Additional Chief Judge-cum-Motor Accidents Claims Tribunal, City Criminal Court, Hyderabad (hereinafter in short referred to as "Tribunal" for the purpose of convenience) had preferred the present M.A.C.M.A.

(2.) Respondents 1 to 6 in the present M.A.C.M.A. as claimants filed the O.P. aforesaid under Section 166 of the Motor Vehicles Act (hereinafter in short referred as "Act" for the purpose of convenience) praying for awarding of compensation of Rs. 12.00 lakhs together with interest and costs.

(3.) The Tribunal, in the light of the respective stands taken by the parties, having settled the issues, recorded the evidence of PWs.1 to 3 and also marked Exs.A1 to A6 and Ex.B1 and ultimately came to the conclusion that the claimants are entitled to compensation of Rs.7,50,000/- together with interest at 7.5% per annum on the said compensation amount from the date of filing of the petition till the date of deposit. Aggrieved by the same, the present M.A.C.M.A. had been filed.