UNITED INDIA INSURANCE COMPANY LTD Vs. CHALLA AKKAMMA

JUDGEMENT

(1.) The appellant is 2nd respondent/Insurance company and the respondents are claim petitioners and respondent Nos.1 and 3 in M.V.O.P.No.214 of 2016 on the file of the Chairman, Motor Accident Claims Tribunal-cum-II Additional District Judge (Fast Track Court), Srikakulam. 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 petition.

(3.) The claim petitioners filed the petition under Sec. 166 of the Motor Vehicles Act, 1988 read with Rule 455 of the A.P.M.V. Rules, 1989 against the respondents claiming compensation of Rs.3,00,000.00 for the death of Ch.Bharathi, who is daughter-in-law of the 1st petitioner and mother of petitioner Nos.2 to 4, in a motor vehicle accident that took place on 2/2/2005.