ORIENTAL INSURANCE CO.LTD. Vs. DUGGI RAMANAMMA

JUDGEMENT

(1.) This appeal is filed by the Oriental Insurance Company Limited challenging the order dated 11.09.2002 passed by the Motor Accident Claims Tribunal-cum-II Additional District Judge, Nellore in O.P.No.120 of 1997.

(2.) I have heard Sri Kota Subba Rao, learned counsel appearing for the appellant and Sri A.V.S.Satishbabu, learned counsel appearing for the respondent No.1/claimant.

(3.) The first respondent/claimant filed a claim case under Section 166 of the Motor Vehicles Act seeking compensation of Rs.1,25,000/- on account of the death of his father in a motor vehicle accident occurred on 13.04.1996 at Vaddipalem, Arundhatiyawada, Nellore District due to involvement of Suvega Moped bearing No. ATN 4202.