NEW INDIA ASSURANCE CO. LTD. Vs. SARIPALLI MARIYAMM

JUDGEMENT

(1.) The appellant is the third respondent/Insurance Company in M.V.O.P.No.872 of 2005 on the file of the Motor Accident Claims Tribunal-cum- II Additional District Judge, West Godavari District, Eluru and it filed the appeal questioning the legal validity of the order of the Tribunal.

(2.) Both the parties in the appeal will be referred to as they are arrayed in the claim application.

(3.) The claimants filed the claim petition under Ss. 166 of the Motor Vehicles Act, 1988 read with Rule 455 of Motor Vehicles Rules, 1989 against the respondents praying the Tribunal to award an amount of Rs.5,00,000.00 towards compensation for the death of the deceased Saripalli Yesobu @ Ramaiah, in a motor vehicle accident occurred on 22/8/2004.