NATIONAL INSURANCE COMPANY LIMITED Vs. BILLINGANI LAXMI

JUDGEMENT

(1.) THE National Insurance Company Limited (2nd respondent 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 -Judge, Family Court - cum -VII Additional District and Sessions Judge, Medak (for short,'Tribunal') in M.V.O.P.No.255 of 2009 dated 02.12.2010, awarding compensation of Rs.4,20,500/ - (Rupees four lakh twenty thousand five hundred only) as against the claim of the respondent Nos.1 and 2 (claimants in the claim petition i.e. wife and mother of deceased) of Rs.5,00,000/ -(Rupees five lakh only), in the claim petition under Section 166 of the Motor Vehicle Act, 1988 (for short, 'the Act').

(2.) HEARD Sri Nisaruddin Ahmed Jeddy, learned standing counsel for the appellant, Sri C.Pratap Reddy, learned counsel for the respondent Nos.1 and 2 - claimants. The 3rd respondent -owner of crime vehicle who was served with notice is called absent with no representation and thus taken as heard the 3rd respondent for the absence to decide on merits and perused the record. The parties hereinafter are referred to as arrayed before the Tribunal for the sake of convenience in the appeal.

(3.) NOW the points that arise for consideration in the appeal are: