ROYAL SUNDRAM ALLIANCE INSURANCE COMPANY Vs. MOHAMMAD SHAHERA

JUDGEMENT

(1.) This appeal is preferred by 3rd respondent/Insurance company challenging the award dtd. 29/11/2012 passed in M.V.O.P.No.448 of 2011 on the file of Motor Accidents Claims Tribunal-cum-VI Addl. District Judge, Krishna, at Machilipatnam, wherein the Tribunal while partly allowing the claim petition, awarded compensation of Rs.4,93,000.00 with interest @ 7.5% p.a., from the date of petition till the date of deposit or realization, to the petitioners for the death of the deceased Md.Shakhasim @ Saleem.

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

(3.) As seen from the record, originally, the petitioners filed an application U/s 166 of Motor Vehicles Act, 1988 (for brevity "the Act") claiming compensation of Rs.10,00,000.00 with interest and costs on account of the death of the deceased in a motor accident occurred on 21/5/2011 at 7.30 a.m., near Vivekananda Park, Brahmapuram, Pedana Town while the deceased was proceeding from Guduru towards Pedana on his cycle, under the jurisdiction of Pedana Police Station.