ORIENTAL INSURANCE COMPANY LIMITED Vs. Y. ANANDAMMA

JUDGEMENT

(1.) The appellant is 3rdrespondent/Insurance company and the respondents are claim petitioners and respondent Nos.1 and 2 in M.V.O.P.No.67 of 2009 on the file of the Chairman, Motor Accident Claims Tribunal-cum-District Judge, Chittoor. The appellant filed the appeal questioning the legal validity of the order of the Tribunal.

(2.) For the sake of convenience, both the parties in the appeal will be referred to as they are arrayed in the claim application.

(3.) The claim petitioners filed the petition under Sec. 166 of the Motor Vehicles Act, 1988 read with Rules 455 and 475 of the A.P.M.V. Rules, 1989 claiming compensation of Rs.19,00,000.00 for the death of their son, namely, Y. Manohar, in a motor vehicle accident that took place on 9/10/2008.