NATIONAL INSURANCE COMPANY LTD. Vs. KURRAPOTHULA SUBBARAYUDU

JUDGEMENT

(1.) The appellant is 2ndrespondent/Insurance company and the respondents are claim petitioners and respondent Nos.1, 3 and 4 in M.V.O.P.No.568 of 2011 on the file of the Motor Accident Claims Tribunal-cum-III Additional District Judge (Fast Track Court), Rajampet. The appellant filed the appeal questioning the legal validity of the order of the Tribunal.

(2.) For the sake of convenience, both the parties in the appeal will be referred to as they are arrayed in the claim application.

(3.) The claim petitioners filed the petition under Sec. 163-A of the Motor Vehicles Act, 1988 claiming compensation of Rs.5,00,000.00 for the death of Kurrapothula Eswaramma in a motor vehicle accident that took place on 26/7/2007.