UNITED INDIA INSURANCE COMPANY Vs. A.MANJULA

JUDGEMENT

(1.) These appeals under Sec. 173 (1) of Motor Vehicles Act, 1988 (for short "the Act) are filed by M/s.United India Insurance Company and the claimants challenging the award dt.3/4/2017 delivered by the IX Additional District Judge-cumMotor Accidents Claims Tribunal at Chittoor (for short "the Tribunal") in M.V.O.P.131 of 2016 granting compensation of a sum of Rs.36,81,479.00 with interest @ 7.5% per annum thereon from the date of filing of the petition till the date of deposit of the compensation amount to the wife, son, father and mother (claimants 1 to 4) of late A.Nagaraju on the account of his death in a road traffic accident at Vasanthapuram Village on 22/12/2014.

(2.) Since these appeals are arising out of the same accident and raising common questions of law, they have been heard together and are being decided by this common judgment.

(3.) For the sake of convenience, the parties are hereinafter referred to as they are arrayed before the Tribunal in the claim petition.