UNITED INDIA INSURANCE CO. LTD. Vs. T. MUNEMMA

JUDGEMENT

(1.) Challenge in this M.A.C.M.A. is to the award dtd. 8/6/2016 in M.V.O.P. No. 124 of 2012, on the file of the Motor Accidents Claims Tribunal-cum- II Additional District Judge, Madanapalle ("Tribunal" for short) whereunder, the Tribunal dealing with a claim for compensation with regard to the death of the deceased in a motor vehicle accident occurred on 10/9/2008, as against the original claim of Rs.8,00,000.00 awarded a sum of Rs.6,10,000.00 towards the compensation.

(2.) The parties to this M.A.C.M.A. will hereinafter be referred to as described before the Tribunal for the sake of convenience.

(3.) The case of the petitioners in the M.V.O.P. No. 124 of 2012 according to the petition averments, in brief, is that: