NATIONAL INSURANCE CO. LTD. Vs. UDAYAGIRI SUMATHI

JUDGEMENT

(1.) Heard Sri Sravan Kumar, learned counsel for the appellantInsurance company and Sri P. Siva Prasad, learned counsel for the claimants/respondents 1 to 5.

(2.) This appeal under Sec. 173 of the Motor Vehicles Act, 1988 (for short, 'the M.V Act') was filed by the National Insurance Company Limited challenging the award dtd. 6/3/2018 in M.V.O.P. No.533 of 2016 (in short, 'M.V.O.P'), passed by the Motor Accidents Claims Tribunal-cum-IV Additional District Judge Kadapa (for short, 'the Tribunal'). By the said award, the claim of the claimant-respondents 1 to 5 was partly allowed granting compensation of Rs.76,58,364.00 with interest thereon @ 9% p.a from the date of the claim petition till date of deposit.

(3.) The claimants-respondents 1 to 5 filed the aforesaid M.V.O.P No.533 of 2016 under Sec. 166 of the M.V. Act for awarding the compensation of Rs.90,00,000.00 for the death of one Udayagiri Venkataiah @ Venkata Rao (deceased) in a motor vehicle accident which occurred on 12/8/2016 at about 7.00 a.m on N.H.16, Gudavalli Village, opposite to TATA Motors, Gannavaram, Vijayawada, Krishna District due to rash and negligent driving of the driver of Innova Car bearing No.AP 37- BA-1449. (The offending vehicle).