UNITED INDIA INSURANCE CO. LTD Vs. PETLURI ANJAMMA

JUDGEMENT

(1.) Aggrieved by the order dtd. 11/12/2007 in MVOP No. 24 of 2006 passed by the Chairman, Motor Accidents Claims Tribunal-cum-II Additional District Judge, Ongole (for short 'the Tribunal'), the 3 respondent National Insurance Company, represented by its Branch Manager, has preferred this appeal questioning the award passed by the Tribunal.

(2.) The parties will be referred to as arrayed in the MVOP for convenience.

(3.) The petitioners filed the claim application under Sec. 163-A and 166 of the Motor Vehicles Act claiming a compensation amount of Rs.4,00,000.00 for the death of Petluri Sreenivasa Rao (hereinafter be referred to as 'deceased') in a motor vehicle that occurred on 6/12/2005.