NEW INDIA ASSURANCE COMPANY LTD Vs. PALAGIRI HASSAN

JUDGEMENT

(1.) Heard both sides.

(2.) This Civil Miscellaneous Appeal is directed against the order and decree, dated 18-11 -2003, passed by the Motor Accidents Claims Tribunal-cum-l Additional District Judge at Cuddapah (for brevity "the Tribunal"), allowing the M.V.O.P.No.22 of 2001, filed under Section 166 of the Motor Vehicles Act read with Rule 475 of the A.P. Motor Vehicles Rules claiming a compensation of Rs.1,25,000/- for the death of one Palagiri Masthan Valli caused in a road accident on 22-10-2000 due to rash and negligent driving of the lorry bearing No.AP.03-T-3964 belonging to the first respondent and insured with the second respondent.

(3.) The appellant is the Insurance Company, the first and second respondents are the claimants and the third respondent is the owner of the lorry.