NATIONAL INSURANCE COMPANY LIMITED Vs. GUGULOTH VENKANNA

JUDGEMENT

(1.) THE National Insurance Company Limited -appellant filed this appeal, having been aggrieved by the Order/Award of the learned Chairman of the Motor Accidents Claims Tribunal -cum -VI Additional District Judge (Fast Track Court), Warangal at Mahaboobnagar (for short, 'Tribunal') in M.V.O.P.No.262 of 2010 dt. 30.06.2011, awarding compensation of Rs.4,54,000/ -(Rupees four lakh fifty four thousand only) as against the claim of appeal respondent Nos.1 to 6 (husband, three minor daughters and parents -in -law of deceased) of Rs.5,00,000/ -(Rupees five lakh only), in the claim petition under Section 166 of the Motor Vehicle Act, 1988 (for short, 'the Act').

(2.) HEARD Smt. M.Bhaskara Lakshmi, the learned standing counsel for the appellant and Sri A.Prabhakara Rao, the learned counsel for the respondent Nos.1 to 6 and the 7th respondent served with notice but called absent with no representation. Taken as heard the 7th respondent for his absence to decide on merits and perused the material on record. The parties hereinafter are referred to as arrayed before the Tribunal for the sake of convenience in the appeal.

(3.) NOW the points that arise for consideration in the appeal are: