NATIONAL INSURANCE CO. Vs. PASALA VIJAYA LAKSHMI

JUDGEMENT

(1.) Challenge in this Motor Accident Civil Miscellaneous Appeal is to the order, dtd. 31/12/2015, in M.V.O.P. No.297 of 2014 on the file of Chairman, Motor Accident Claims Tribunal-cum-IV Additional District Judge, Kadapa (for short, 'the Tribunal') whereunder the Tribunal, while dealing with the claim of compensation for Rs.18,75,000.00 sought by the claimants with regard to the death of Pasala Anjan Kumar Reddy @ Kumar Reddy (hereinafter referred to as 'the deceased'), in a motor vehicle accident, which was occurred on 6/7/2013, awarded a sum of Rs.18,75,000.00 towards compensation.

(2.) The second respondent/insurer, aggrieved by the aforesaid order, filed the present Appeal.

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