UNITED INDIA INSURANCE COMPANY LIMITED Vs. KANDRAKA DEVI

JUDGEMENT

(1.) Heard Sri V.Veerabhadra Chari, learned counsel for the Appellants and Sri P.Gopala Krishna, learned counsel for the Claimants/Respondents No.1 to 5.

(2.) This appeal is preferred by the respondents No.3 and 4/United India Insurance Company Limited, Divisional Manager, Srikakulam and Branch Office, Vizianagaram, (in short the United India Insurance Company Limited) and its Divisional Manager, Srikakulam, is filed U/s.173 of the Motor Vehicles Act (in short, the M.V.Act), challenging the award dtd. 26/8/2022 passed in M.V.O.P.No.118/2017 on the file of Motor Accidents Claims Tribunal-cum-I Addl.District Judge, Vizianagaram (in short, the Tribunal), wherein the Tribunal partly allowing the petition, awarded compensation of Rs.26,72,200.00 with interest @ 9% p.a. from the date of petition, till the date of realisation, for the death of Kadraka Rama Rao in a motor vehicle accident occurred on 5/7/2016.

(3.) The present appellants are the respondents No.3 and 4 respectively in MACMA 118/2007 before the learned Tribunal; The respondents No.1 to 5 are the claimants; The 6th respondent/claimant died pending MACMA 118/2007; The 7th respondent is the rider of the motor cycle bearing No.AP 35 C 6001 and the 8th respondent is the owner of the said motor cycle.