NATIONAL INSURANCE CO LTD Vs. MAMIDI KOMURAMMA

JUDGEMENT

(1.) THOUGH the matter is listed under the caption 'interlocutory', at request of the learned counsel appearing for the parties, the main appeal itself is taken up for hearing and is disposed of at the interlocutory stage.

(2.) THIS appeal is filed under Section 173 of the Motor Vehicles Act, 1988 (for short 'the Act') by the Insurance Company aggrieved by the award, dated 21.02.2006 passed in MVOP No.307 of 2005 by the Chairman, Principal Motor Accidents Claims Tribunal, (District Judge), Warangal.

(3.) BY the aforesaid order, the Tribunal below, on the application filed by the respondents/claimants under Section 166 of the Act, awarded compensation of Rs.11,08,000/ - as against the total claim of Rs.15,00,000/ -.