ORIENTAL INSURANCE COMPANY LTD Vs. REDDY SURYANARAYANA

JUDGEMENT

(1.) This appeal is preferred by the 3rd respondent/Insurance Company, challenging the order and decree dtd. 6/6/2011 passed in M.V.O.P.No.599/1998 on the file of Motor Accidents Claims Tribunalcum-District Judge, Vizianagaram, wherein the learned Tribunal while partly allowing the petition, awarded compensation of Rs.3,14,000.00 with interest @ 6% p.a. from the date of petition, till the date of realisation for the death of Reddy Raghu in a motor vehicle accident occurred on 19/2/1998.

(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.3,24,000.00 on account of the death of Reddy Raghu in a motor vehicle accident occurred on 19/2/1998.