UNITED INDIA INSURANCE CO. LIMITED Vs. VAJJA SESHARATHAM

JUDGEMENT

(1.) This appeal is preferred by the 2nd respondent/Insurance company challenging the award dtd. 19/11/2009 passed in M.V.O.P.No.318 of 2007 on the file of Motor Accidents Claims Tribunal-cum-V Addl. District Judge (F.T.C.), Guntur, wherein the Tribunal while partly allowing the claim petition, awarded compensation of Rs.3,34,000.00 with interest @ 6% p.a., from the date of petition till the date of realization, to the petitioners for the death of the deceased Vajja Krishna Murthy.

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

(3.) As seen from the record, originally, the petitioners filed an application under Ss. 163-A, 166 and 140 of Motor Vehicles Act, 1988 (for brevity "the Act") claiming compensation of Rs.2,50,000.00 with interest and costs on account of the death of the deceased in a motor accident occurred on 5/12/2006 at about 10.30 a.m., near Hyma Dairy, Karampudi road, Vinukonda while the deceased was going in a goods auto, under the jurisdiction of Vinukonda Police Station.