NATIONAL INSURANCE COMPANY LIMITED Vs. JAMPU NAGESWARAMMA

JUDGEMENT

(1.) This Appeal is filed by the National Insurance Company Limited against the Judgment dtd. 19/9/2005 in O.P. No. 275 of 2001 on the file of the Court of Motor Accidents Claims Tribunal cum District Judge, Ongole.

(2.) Heard Puppala Suribabu, learned counsel for the Appellant and Sri Kurra Srinivasulu, learned counsel for the Respondents and perused the record.

(3.) Shorn off unnecessary facts, suffice it to state that the deceased was a gratuitous passenger, where, on his death on 6/5/2001, his legal representatives claimed compensation of Rs.2,50,000.00 against Respondent No. 1 with a direction to Respondent No. 2, the National Insurance Company Limited, to make good the same in favour of the Claimants and recover from the owner.