ICICI LOMBARD GENERAL INSURANCE Vs. GADDE SANTHA KUMARI

JUDGEMENT

(1.) Heard Sri. M. Rahul, Advocate, appearing on behalf of Ms. S. Pranathi, learned Counsel for the Appellant and Sri.Khamhbampati Ramesh Babu, learned Counsel for the Respondent Nos. 1 to 3/Caveators.

(2.) The appeal is filed by the ICICI Lombard General Insurance [in short 'Insurance Company'] under Sec. 173 of the Motor Vehicles Act, 1988, [in short 'M.V. Act'] against the Award, dtd. 9/10/2019, passed in favor of the claim Petitioners in M.V.O.P. No.591 of 2016 [present Respondent Nos. 1 to 3], passed by Motor Accidents Claims Tribunal-cum-VII Additional District and Sessions Judge, West Godavari, Eluru [in short 'the Tribunal'].

(3.) The Respondent Nos. 1 to 3 filed M.V.O.P. No. 591 of 2016, claiming compensation on account of death of Gadde Prasanna Kumar ['deceased'] in the accident dtd. 28/10/2015 caused due to rash and negligent driving of the auto bearing registration No. AP 37 TD 3492 driven by its driver (Respondent No. 4), owned by Respondent No. 5 and insured with the Appellant [Respondent No. 3 in the M.V.O.P.].