UNITED INDIA INSURANCE CO. LTD. Vs. POURA SUDHARSHANAMMA

JUDGEMENT

(1.) Heard Sri Gudi Srinivasu, learned Standing Counsel for the appellant-United India Insurance Company Ltd and Sri L.J.Veera Reddy, learned counsel for the claimants/ respondents 1 and 2.

(2.) The claimants/respondents 1 and 2 filed M.V.O.P.No.194 of 2020 under Sec. 166 of the Motor Vehicles Act, 1988(in short 'the M.V.Act') claiming compensation of Rs.50,00,000.00 for the death of Poura Sreevidhya(in short 'the deceased') in a motor vehicle accident, which occurred on 17/1/2020 at 4.30 p.m. near ECO Park, R.K.Valley to Vempally main road of Vempalli Mandal, YSR Kadapa District.

(3.) The claim was partly allowed for a sum of Rs.48,17,788.00 with interest @ 7.5% p.a. from the date of petition till the date of deposit or realization against the present appellant-insurance company and the 3rd respondent-owner, vide order dtd. 28/2/2024 passed by the Motor Accidents Claims Tribunalcum-Principal District Judge, Kadapa (in short 'the Tribunal').