NATIONAL INSURANCE CO.LTD. Vs. NIRMALA

JUDGEMENT

(1.) The award dated 05.01.2008 in O.P.No.118 of 2006, on the file of the Motor Accident Claims Tribunal (Before the Additional District Judge, Hindupur), is assailed by the National Insurance Company against which conjoint liability is fixed along with the 7th respondent who is the owner of the Maruthi 800 car bearing No.K.A.12 M 3189, to pay compensation of Rs.3,03,600/- to the claimants in the above mentioned O.P together with interest at the rate of 6% per annum from the date of filing of the petition till date of realisation and the proportionate costs etc.

(2.) The grounds urged by the insurance company to disown its liability are precisely stated as under:-

(3.) I have read the award impugned and also the evidence available in the case record.