UNITED INDIA INSURANCE COMPANY LTD Vs. PATNALA DEVI

JUDGEMENT

(1.) The appellant in MACMA No.1742 of 2014 is third respondent in MVOP No.255 of 2011on the file of the Motor Accident Claims Tribunal-cum-I Additional District Judge, Vizianagaram and the respondents are the claimants and other respondents in the said case.

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

(3.) The claimants filed a Claim Petition under Sec. 166 of Motor Vehicles Act read with Sec. 455 of Motor Vehicles Rules against the respondents by praying the Tribunal to award an amount of Rs.15,00,000.00 towards compensation for the death of P.Sivakumar in a Motor Vehicle Accident occurred on 11/3/2009.