NATIONAL INSURANCE COMPANY LTD Vs. E. SUSEELAMMA

JUDGEMENT

(1.) Heard Sri N. Rama Krishna, learned counsel for the appellant/Insurance Company and Sri S. V. Muni Reddy, learned counsel for the claimants, present respondent Nos. 1 to 3.

(2.) M.A.C.M.A.No. 945 of 2013 is by the National Insurance Company Limited represented by its Branch Manager, Seshapiran Street, Chittoor. Challenging the judgment/award dtd. 8/1/2013 passed in M.V.O.P.No.231 of 2009 filed by the claimants/respondents 1 to 3 which was partly allowed by the I Additional District - Cum - Chairman, Motor Accidents Claims Tribunal, Chittoor (in short, the Tribunal).

(3.) Briefly stated the facts of the case are that V. Jayachandra Naidu, along with his friend Sathyanarayana was proceeding in his Maruti Car bearing Registration No. AP03 K 4752 from Chittoor to Palamaner on 1/8/2009. He was driving the car and when it reached near Buthala Banda cross, a Gas Tanker lorry bearing Registration No. A.P.31 T 9427 belonging to V. Madhavan, the respondent No.1 in M.V.O.P. case dashed against Maruti Car causing death of V. Jayachandra Naidu and Sathyanarayana.