ORIENTAL INSURANCE COMPANY LTD. Vs. NUTHNGI ANITHA

JUDGEMENT

(1.) The appellant is 2nd respondent/Insurance company and the respondents are claimants and 1st respondent in M.V.O.P.No.1397 of 2008 on the file of the Chairman, Motor Accident Claims Tribunal-cum-District Judge, Guntur. 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 claimants filed the petition under Sec. 163-A of the Motor Vehicles Act, 1988 (for short 'the Act?) claiming compensation of Rs.20,00,000.00 for the death of Nuthangi Srinivasa Rao, who is husband of 1st claimant, father of 2nd claimant and son of claimant Nos.3 and 4, in a motor vehicle accident which took place on 9/6/2007.