RELIANCE GENERAL INSURANCE COMPANY LIMITED Vs. THOTI SAVITHRAMMA

JUDGEMENT

(1.) This appeal is preferred by the Appellant/Insurance Company, challenging the award dtd. 15/7/2015 passed in M.V.O.P.No.186/2012 on the file of Motor Accidents Claims Tribunal- cum-II Addl.District Judge, Madanapalle, wherein the Tribunal while partly allowing the petition, awarded a compensation of Rs.4,20,000.00 with interest @ 7.5% p.a. from the date of petition, till the date of deposit to the petitioners/claimants, for the death of T.Kadirappa in a motor vehicle accident.

(2.) For the sake of convenience, the parties are arrayed as parties before the tribunal.

(3.) As seen from the record, originally the petitioners filed an application U/s.166 of the Motor Vehicles Act, 1988 (for brevity "the Act") claiming a compensation of Rs.5,00,000.00 on account of the death of T.Kadirappa, who is the husband of the 1stpetitioner, father of petitioners No.2 and 3, in a motor vehicle accident that occurred on 29/8/2011.