(1.) This CMA is filed by United India Insurance Company Limited (for short ('the Insurance Company') questioning the order and decree passed by the Motor Accidents Claims Tribunal, Adilabad (for short 'the Claims Tribunal').
(2.) The respondents 1 to 5-claimants laid a claim before the Claims Tribunal under Section 166(17) (c) of the Motor Vehicles Act, 1988 (for short 'the MV Act'), claiming compensation of Rs. 2.50 lakhs on account of the death of one K. Anand, who is the husband of the 1st claimant, father of the 2nd claimant, brother of the 3rd claimant and son of claimants 4 and 5.
(3.) The facts leading to the filing of the claim are as follows: