NATIONAL INSURANCE COMPANY LTD. Vs. MARRI NANCHARAIAH

JUDGEMENT

(1.) The appellant is 2nd respondent Insurance Company in M.V.O.P.No.5 of 2010, dtd. 12/11/2010 on the file of the Motor Accidents Claims Tribunal-cum- District Judge at Guntur, and the respondents herein are the petitioners and 1strespondent in the said case.

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

(3.) The claimants filed a claim petition under Ss. 140 and 163-A of the Motor Vehicles Act, for seeking compensation of Rs.2,00,000.00 for the death of Bhaskararao, in a Road Accident that occurred on 2/1/2003. at about 02:30 PM.