UNITED INDIA INSURANCE CO. LTD. Vs. K. KISTAMMA

JUDGEMENT

(1.) CHALLENGING the quantum of compensation, 2nd respondent in the OP/Insurance Company preferred MACMA.

(2.) ON factual side, one K. Srinivas, 30 years old bachelor died when a tanker lorry hit him when its driver in the process of reversing the vehicle drove it in a rash and negligent manner and hit the deceased. The claimants who are the parents of the deceased filed M.V.O.P. No. 272 of 2006 and claimed Rs. 4,00,000/ - as compensation against respondents 1 and 2 who are the owner and insurer of the offending vehicle. 1st respondent/owner remained ex parte and 2nd respondent/Insurance Company contested the matter. After trial, on consideration of evidence on record, the Tribunal awarded total compensation of Rs. 2,77,000/ - with costs and interest at 6% p.a. against respondents.

(3.) HEARD arguments of Sri G. Ramachandra Reddy, learned counsel for appellant/Insurance Company and Sri G. Madhu, learned counsel for respondents/claimants.