KARIMELLA SANTHAMMAAND Vs. MORE VENKANNA

JUDGEMENT

(1.) Challenge in this appeal is the award dated 02-06-2008 in O.P.No.327 of 2005 passed by the Motor Accidents Claims Tribunal-cum-I Additional District Judge, West Godavari at Eluru (for short "the Tribunal) whereunder the Tribunal in respect of death of one Karimalla Narasimhacharyulu @ Narasimhamurthy (hereinafter "the deceased") in a motor vehicle accident has granted compensation of Rs.2,97,000/- against respondents 1 and 2 and dismissed the claim against the third respondent i.e. New India Assurance Company Limited. Hence, the instant MACMA by the claimants, who are L.Rs. of the deceased, to grant decree against the third respondent/Insurance company also.

(2.) Factual matrix of the case is thus:

(3.) Heard the arguments of Sri I.Gopal Reddy for claimants and Kambampati Ramesh Babu for R1 and Sri B.Devanand for R3-Insurance company.