UNITED INDIA INSURANCE CO. LTD Vs. SHAIK KHADAR

JUDGEMENT

(1.) The appellant is second respondent in M.V.O.P.No.1021 of 2009 on the file of the Motor Vehicles Accidents Claims Tribunal (Additional District Judge-cum-Judge, Family Court), Guntur, and the respondents are the petitioners and R1 in the said case.

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

(3.) The claimants filed a Claim Petition under Sec. 163-A of Motor Vehicles Act against the respondents, praying the Tribunal to award an amount of Rs.1,50,000.00 towards compensation for the death of unmarried 22 years old Tractor Mechanic in a Motor Vehicle Accident occurred on 26/10/2008 at 11.30 PM.