NEW INDIA ASSURANCE COMPANY LTD Vs. C.YESU

JUDGEMENT

(1.) Questioning the legal validity of the impugned order dtd. 24/1/2012 of the Chairman, Motor Accident Claims Tribunal-cumVI Additional District Judge (Fast Track Court), Tirupati, passed in M.V.O.P.No.332 of 2007 whereby the Tribunal allowed the claim petition in part against respondent Nos.2 and 3, the instant appeal has been preferred by the appellant/Insurance company.

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

(3.) The claim petitioner filed the petition under Sec. 163-A of the Motor Vehicles Act, 1988 (for short 'the Act') read with Rules 455 and 475 of the A.P.M.V. Rules, 1989 claiming compensation of Rs.1,00,000.00 for the injuries sustained by him in a road accident that took place on 1/8/2006.