UNITED INDIA INSURANCE COMPANY LTD. Vs. SUBBARATHNAMMA

JUDGEMENT

(1.) The appellant is 2ndrespondent/Insurance company and the respondents are claim petitioners and respondent No.1 in M.V.O.P.No.503 of 2008 on the file of the Chairman, Motor Accident Claims Tribunal-cum-IV Additional District Judge, Tirupati. 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. 163-A of the Motor Vehicles Act, 1988 claiming compensation of Rs.7,00,000.00 for the death of A.Venkata Narasaiah, who is husband of 1stpetitioner and father of petitioner Nos.2 and 3, in a motor vehicle accident that took place on 7/11/2007.