THE UNITED INDIA INSURANCE COMPANY LIMITED Vs. BEEBAVVA

JUDGEMENT

(1.) THE 2nd respondent -insurance company, in the claim petition, filed this appeal having been aggrieved by the Order/Award of the learned Chairman of the Motor Accidents Claims Tribunal -cum -Principal District Judge, Medak at Sangareddy, (for short, Tribunal) in M.V.O.P. No. 48 of 1999 dated 06.05.2003, awarding compensation of Rs. 50,000/ - (Rupees Fifty thousand only) with interest at 9% per annum as against the claim of the claimant of Rs. 50,000/ - in the claim petition under Section 140 of the Motor Vehicle Act, 1988 (for short, the Act).

(2.) HEARD Sri Somanchi Venkateswarlu, the learned standing counsel for the appellant -insurance company and Sri P. Sriharinath the learned counsel for respondent Nos. 1 to 5. Perused the material on record. The parties hereinafter are referred to as arrayed before the Tribunal for the sake of convenience in the appeal.

(3.) WHEREAS , it is the contention of the learned counsel for the respondent Nos. 1 to 5 who are claimants of the O.P. No. 48 of 1999 that the award of the Tribunal holds good, for this Court in so far as the interim compensation under no fault liability concerned from the vehicle involved in the accident, all the aspects cannot be gone into and there is nothing to interfere. The other contention is that the appeal is not maintainable.