NATIONAL INSURANCE COMPANY LIMITED Vs. GRANDISILA AVINASH

JUDGEMENT

(1.) This appeal is preferred by the 2nd respondent/National Insurance Company Limited, Guntur, challenging the award dtd. 24/1/2014 passed in M.V.O.P.No.945/2011 on the file of Motor Accidents Claims Tribunal-cum-II Addl.District Judge, Guntur, wherein the Tribunal while partly allowing the petition, awarded compensation of Rs.8,83,764.00 with interest @ 9% p.a. from the date of petition, till the date of deposit, to the claimant for the injuries sustained by the claimant in a motor vehicle accident.

(2.) For the sake of convenience, the parties are arrayed as parties in the lower Court.

(3.) As seen from the record, originally the petitioners filed an application U/s.166 r/w.455 of Motor Vehicles Act, 1988 (for brevity "the Act") claiming compensation of Rs.15,00,000.00 on account of the injuries sustained by the petitioner in a motor vehicle accident occurred on 20/12/2010.