NATIONAL INSURANCE CO LTD Vs. ADEPU RAGHUNATH

JUDGEMENT

(1.) This M.A.C.M.A. is filed against order dt.31.1.2006 in O.P. No. 574 of 2004 on the file of the Chairman, Motor Accidents Claims Tribunal (District Judge), Warangal (for short, the Tribunal).

(2.) The appellant - Insurance Company-represented by the Divisional Manager, Chennai and the Branch Manager, Warangal, who were respondent Nos. 2 and 3 in the O.P., filed this appeal feeling aggrieved by the Award of Rs. 70,000/-towards the injuries sustained by respondent No. 1 in the accident involving lorry bearing No. AP 9K 8559 belonging to respondent No. 2 and insured with the appellants.

(3.) I have heard Sri Katta Lakshmi Prasad, learned Counsel for the appellants, and Sri P. Mehar Srinivasa Rao, learned Counsel representing Smt. N. Kamala Mehar, learned Counsel for respondent No. 1 - claimant.