UNITED INDIA INSURANCE CO. LTD. Vs. YERRAMPUDI RAMANAMMA

JUDGEMENT

(1.) This appeal is preferred by the Appellant/Insurance Company, challenging the award dtd. 23/8/2010 passed in M.V.O.P.No.523/2008 on the file of Motor Accidents Claims Tribunalcum-Judge, Family Court, Ongole, (for short 'the Tribunal'), wherein the Tribunal while allowing the petition, awarded a compensation of Rs.6,00,000.00 with interest @ 9% p.a. from the date of petition, till the date of realisation to the petitioners/claimants, for the death of Yerramudi Thirupathaiah in a motor vehicle accident.

(2.) For the sake of convenience, the parties will be referred to as parties in the M.V.O.P.

(3.) As seen from the record, originally the petitioners filed an application U/s.163 of Motor Vehicles Act 1988, claiming compensation of Rs.6,00,000.00 on account of the death of Yerramudi Thirupathaiah, who is son of the petitioners, in a motor vehicle accident that occurred on 7/11/2008.