NATIONAL INSURANCE COMPANY LIMITED Vs. MALLELA MADHAVI

JUDGEMENT

(1.) This appeal is preferred by the Appellant/Insurance Company, challenging the award dtd. 1/5/2015 passed in M.V.O.P.No.9/2013 on the file of Motor Accidents Claims Tribunal-cum-X Addl.District Judge, Piler, wherein the Tribunal while allowing the petition, awarded compensation of Rs.9,10,000.00 with interest @ 9% p.a. from the date of petition, till the date of realisation to the petitioners/claimants, for the death of M.Diwakar Reddy, in a motor vehicle accident.

(2.) For the sake of convenience, the parties are arrayed as parties in the lower Court.

(3.) As seen from the record, originally the petitioners filed an application U/s.166 of Motor Vehicles Act, 1988 (for brevity "the Act") claiming compensation of Rs.5,00,000.00 on account of the death of M.Diwakar Reddy, who is husband of the 1stpetitioner, and father of the petitioners No.2 and 3 in a motor vehicle accident that occurred on 2/10/2010.