UNITED INDIA INSURANCE CO LTD. Vs. VELURU SWARUPA

JUDGEMENT

(1.) Challenge in this MACMA is to the award, dtd. 30/1/2016 in M.V.O.P.No.282 of 2008, on the file of the Chairman, Motor Accident Claims Tribunal-cum-V Additional District Judge, Tirupati ('Tribunal' for short), whereunder the tribunal dealing with a claim for compensation of Rs.14,00,000.00 made by the petitioners on account of death of V. Bhaskar (hereinafter will be referred to as 'deceased') in a motor vehicle accident, which was occurred on 3/2/2008 at 10-00 p.m., awarded a sum of Rs.10,38,000.00 towards compensation and apportioned the same in favour of the first petitioner as Rs.5,38,000.00 with proportionate interest and entire costs and Rs.2,50,000.00 each to the petitioner Nos.2 and 3 with proportionate interest. The fourth petitioner V. Varalakshmamma died during the course of enquiry.

(2.) The appellant herein is the unsuccessful second respondent/insurance company.

(3.) The parties to this MACMA will hereinafter be referred to as described before the Tribunal for the sake of convenience.