UNITED INDIA INSURANCE CO LTD Vs. G MALLAIAH

JUDGEMENT

(1.) The appellant is the insurance company. Respondents 2 to 6 herein are the claimants. The 1st respondent is the owner of the Tractor and Trailor bearing Nos.AP-23-T-4119 and 4120.

(2.) The claimants filed OP No.513 of 2005 on the file of the Chairman, Motor Vehicles Accidents Claims Tribunal-cum-Principal District Judge, Medak at Sangareddy (for short "the Tribunal"), claiming compensation of Rs.10,00,000/- for the death of one Patlolla Narsimha Reddy, who is husband of the 1st claimant, father of claimants 2 and 3 and the son of claimants 4 and 5.

(3.) The Tribunal by its order, dated 22.3.2007, in OP No.513 of 2005 awarded compensation of Rs.5,74,000/- along with interest at 7.5% per annum from the date of petition till realisation. Aggrieved thereby, the present appeal is filed by the insurance company.