UNITED INDIA INSURANCE COMPANY LTD. Vs. NALLAGANTHULA SATHAIAH

JUDGEMENT

(1.) The appeal and cross objections arise out of the award dated 07-01-2005 passed O.P.No.434 of 2001 by the Chairman, Motor Accidents Claims Tribunal-CUM-I-Additional District Judge, Nalgonda. The Tribunal awarded compensation of Rs.1,95,000/-. The Insurance Company is challenging the said award in M.A.C.M.A.No.492 of 2005. The claimants in the cross-objections are seeking enhancement of compensation.

(2.) The parties hereinafter will be referred to as they are arrayed before the Tribunal for the sake of convenience.

(3.) The 1st claimant is the father, the 2nd claimant is the mother and the 3rd claimant is the unmarried sister of the deceased Nallaganthula Srinu.