UNITED INDIA INSURANCE CO. LTD Vs. GANDAVARAPU RATHNAMMA

JUDGEMENT

(1.) This appeal under Sec. 173 of the Motor Vehicles Act (for short "the Act") has been preferred by the appellant-United India Insurance Company Limited, challenging the Award dtd. 16/3/2004, in O.P.No.14 of 2001 delivered by the Motor Accidents Claims Tribunal-cum-District Judge, Nellore (for short "the Tribunal"), granting compensation of Rs.30,000.00 along with interest @ 9% per annum, from the date of the petition till the date of realization, to the petitioner-injured against the 1st &

(2.) nd respondents jointly and severally, on account of the injuries sustained by the injured in a road traffic accident that occurred at P.S.R. bus stand, Nellore Town. 2. For the sake of convenience, the parties are referred to as they are arrayed before the Tribunal.

(3.) Following note-worthy facts emerge from the record of appeal: