NEW INDIA ASSURANCE CO. LTD. Vs. KOMMARA SYAMALA

JUDGEMENT

(1.) Aggrieved by the impugned decree and order passed in M.V.O.P.No.760 of 2006, on the file of the Motor Vehicle Accident Claims Tribunal-cum-Principal District Judge, Rajahmundry, East Godavari District, whereby the Tribunal awarded an amount of Rs.3,34,154.00 towards compensation, this instant appeal is preferred.

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

(3.) The aforesaid M.V.O.P.No.760 of 2006 was filed by the claimants, under Sec. 166 of the Motor Vehicles Act, claiming an amount of Rs.9,00,000.00 with interest at the rate of 12% per annum towards compensation for the death of Kommara Mohana Rao in a motor vehicle accident that occurred on 12/7/2006. 1st claimant is the wife, 2ndand 3rd claimants are the children and 4thclaimant is the mother of the deceased.