NATIONAL INSURANCE OMPANY LIMITED Vs. KRISHNA

JUDGEMENT

(1.) The insurer, who is the third respondent in M.V.O.P. No. 209 of 2006 on the file of the Chairman, Accidents Claims Tribunal-cum-I Additional Chief Judge, City Civil Court, Secunderabad (for short 'the Tribunal'), impugns the Award dated 08.10.2010 whereunder the learned Chairman awarded compensation at Rs. 5,18,000/- together with interest at 7.5% p.a., in favour of the claimants. The deceased initially laid the claim seeking compensation for the injuries sustained by him. He later died. His wife and six children have come on record as petitioners 2 to 8 in M.V.O.P. No. 209 of 2006.

(2.) The deceased by name Krishna was working as a labourer in a construction company owned by the second respondent. In an accident caused by lorry bearing registration No. AP 10 U 4169 owned by the second respondent, the deceased sustained grievous injuries. The accident occurred on 30.01.2003. The deceased underwent treatment at various places. Subsequently, he breathed his lost on 15.04.2004. Consequently, the case became one filed for the death of the first claimant.

(3.) The insurer questions the quantum of compensation but not the mode and manner of the accident.