UNITED INDIA INSURANCE CO. LTD. Vs. SAGUBANDI LAXMI

JUDGEMENT

(1.) Aggrieved by the order dtd. 14/12/2011 in M.V.O.P.No.419 of 2009 passed by the Chairman, Motor Accidents Claims Tribunal - Cum - I Additional District Judge, Srikakulam questioning the order of the Tribunal (for short 'the Tribunal') the 3rdrespondent United India Insurance Company Limited represented by its Divisional Manager has preferred this appeal questioning the order passed by the Tribunal in fastening the liability on the insurance company to pay the awarded compensation.

(2.) For convenience, the parties will hereinafter be referred to as arrayed in the M.V.O.P.

(3.) The case of the claimant is that he had filed a claim petition under Sec. 166 of the Motor Vehicles Act, claiming compensation of Rs.15,00,000.00 for the death of Sagubandi Udaya Bhaskara Rao (hereinafter will be referred to as 'deceased') in a motor vehicle accident that occurred on 21/12/2008.