NATIONAL INSURANCE COMPANY LIMITED Vs. CHILLARA USHA KUMARI

JUDGEMENT

(1.) The appeal in MACMA No.1849/2012 is preferred by the 2nd respondent/National Insurance Company Limited, Nellore, challenging the order dtd. 26/3/2011 passed in M.V.O.P.No.254/2006 on the file of Motor Accidents Claims Tribunal- cum-Prl.District Judge, Nellore, wherein the Tribunal partly allowing the petition, awarded a compensation of Rs.3,71,000.00 with interest @ 7.5% p.a. from the date of petition, till the date of realisation, for the death of Chillara Gopalakrishna Murthy in a motor vehicle accident.

(2.) The appeal in MACMA No.906/2016 is preferred by the claimants/petitioners, challenging the same order and sought for enhancement of the compensation amount.

(3.) For the sake of convenience, the parties are arrayed as parties before the Tribunal.