NATIONAL INSURANCE COMPANY LTD. Vs. RAMAVATH PAPA

JUDGEMENT

(1.) The appeal is filed under Sec. 173(1) of the Motor Vehicles Act, 1988 (for short hereinafter referred to as "the Act ") challenging the Judgment and Award passed by the learned Chairman, Motor Accidents Claims Tribunal-cum-I Additional District Judge, Guntur dt.4/5/2007 rendered in M.V.O.P.No.1231 of 2005 whereby the claimants have been awarded the compensation of Rs.1,79,000.00 holding that all the opponents are jointly and severally liable to pay the same with running interest @ 7.5% per annum from the date of petition till the deposit of the amount, with proportionate costs of the petition.

(2.) For the sake of convenience, the parties are hereinafter referred to as they are arrayed before the Tribunal in the claim petition.

(3.) The brief case, as pleaded in the claim petition, is as follows: