NEW INDIA ASSURANCE COMPANY LIMITED Vs. KARAM DHANALAKSHMI

JUDGEMENT

(1.) This appeal is filed by the appellant/insurance company challenging the award dated 16.8.2011 passed by the Motor Vehicle Accidents Claims Tribunal- cum-II Additional District Judge (Fast Track Court), Khammam, directing the insurance company to pay the compensation to the claimants in the O.P.No.356 of 2009 and to recover the same from the owner of the vehicle, i.e., 5th respondent herein (first respondent therein).

(2.) The parties will be referred to as arrayed in the Original Petition for the sake of convenience.

(3.) The husband of the first claimant late K.Rama Rao (herein after referred to as the 'deceased') met with an accident on 19.4.2008. The second claimant is the daughter and the claimants 3 and 4 are the father and mother of the deceased respectively. The 1st respondent is the owner of the Auto bearing No. AP 20W 5614, the 2nd respondent is the insurance company of the said auto. The 3rd respondent is the owner of the auto bearing AP 20X 7602 and the 4th respondent is the insurance company of the said auto.