UNITED INDIA INSURANCE CO LTD Vs. T.RAVI

JUDGEMENT

(1.) The appellant is the second respondent/Insurance Company in M.V.O.P.No.145 of 2010 on the file of the Motor Accident Claims Tribunal-cum- Additional District Judge, Hindupur and it filed the appeal questioning the legal validity of the order of the Tribunal.

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

(3.) The claimant filed the claim petition under Ss. 140 and 166 of the Motor Vehicles Act, 1988 read with Rule 455 of Motor Vehicles Rules, 1989 against the respondents praying the Tribunal to award an amount of Rs.50,000.00towards compensation for the injuries sustained by the petitioner in a motor vehicle accident occurred on 24. 01.2008.