UNITED INDIA INSURANCE CO LTD Vs. PUDI RAMBABU

JUDGEMENT

(1.) This appeal is preferred by the 3rd respondent/Insurance Company, challenging the order and decree dtd. 27/6/2012 passed in M.V.O.P.No.710/2010 on the file of Motor Accidents Claims Tribunal-cum-VIII Addl.District Judge, East Godavari District at Rajahmundry, wherein the learned Tribunal while partly allowing the petition, awarded compensation of Rs.4,05,000.00 with interest @ 7.5% p.a. from the date of petition, till the date of realisation for the injuries sustained by the petitioner in a motor vehicle accident occurred on 10/6/2009.

(2.) For the sake of convenience, the parties are arrayed as parties in the trial Court.

(3.) As seen from the record, originally the petitioner filed an application U/s.166 of Motor Vehicles Act, 1988 (for brevity 'the Act') claiming compensation of Rs.5,00,000.00 on account of the injuries sustained by him in a motor vehicle accident occurred on 10/6/2009.