UNITED INDIA INSURANCE COMPANY LIMITED Vs. RASH EEDA

JUDGEMENT

(1.) Aggrieved by the Judgment dtd. 6/2/2007 in M.V.O.P.No.95 of 2005 passed by the Chairman, Motor Accident Claims Tribunal ' Cum ' Additional District Judge, Hindupur (for short 'the Tribunal'), the 2nd respondent/Insurance Company in M.V.O.P preferred this appeal questioning the correctness of the Tribunal's Award.

(2.) For the sake of brevity, the parties are referred to as per their array before the Tribunal.

(3.) The claimants filed a claim under Sec. 140 and 166 of the Motor Vehicles Act and rule 455 A.P.M.V.Rules for compensation of Rs.8,00,000.00 on account of the death of Shaik Mohammad Rafiq (hereinafter be referred to as 'deceased') in a motor vehicle accident that occurred on 18/3/2005.