NATIONAL INSURANCE COMPANY LIMITED Vs. AKULA REDDEMMA

JUDGEMENT

(1.) This appeal under Sec. 173 of Motor Vehicles Act, 1988 (for short 'M.V.Act') has been filed by the appellant/Insurer challenging the judgment and award dt.27/2/2006 delivered by the Motor Accidents Claims Tribunal-cum-District Judge, Kadapa in M.V.O.P.308 of 2003 granting compensation of a sum of Rs.1,40,000.00 along with interest @ 7.5% per annum thereon from the date of filing of the petition till the date of deposit of the compensation amount to the claimant on account of injuries sustained by the claimant in a road accident occurred at Kadapa-Rayachoti Main Road on 2/12/2002.

(2.) For the sake of convenience, the parties are referred to as they are arrayed before the Motor Accidents Claims Tribunal (hereinafter referred to as "the Tribunal").

(3.) The factual context of the case is as follows: