UNITED INDIA INSURANCE CO.LTD Vs. THOLIKONDA AKKAMMA

JUDGEMENT

(1.) This appeal is filed by the United India Insurance Company Limited against the Award dated 14.09.2001 passed by the Motor Accident Claims Tribunal-cum- District Judge, Ranga Reddy, at L.B.Nagar in O.P.No.1309 of 1998.

(2.) I have heard the learned counsel appearing for the insurance company and the respondents/claimants.

(3.) The deceased T. Rosaiah, aged 36 years, businessman, while travelling in the lorry bearing No.AAT 4381 by transporting Shabad Stones on 20.09.1998 was involved in the accident at about 19 hours, when the said lorry was crossing a culvert near Manchanapally Village, Chevella, Ranga Reddy District, and fell down due to heavy flow of water.