RELIANCE GENERAL INSURANCE LTD. Vs. PONGA GEETHA

JUDGEMENT

(1.) Heard Sri Gudi Srinivasulu, learned counsel for the appellant and Sri T. Rama Sharana Sharma, learned counsel for the respondents appearing through virtual mode.

(2.) This appeal under Sec. 173 of the Motor Vehicles Act has been filed challenging the Award dtd. 29/11/2018 of the MACT in M.V.O.P.No.363 of 2013.

(3.) The appellant is Reliance General Insurance Limited represented by its Branch Manager, Visakhapatnam. The respondent Nos.1 to 3 are the claimants. Respondent Nos.1 to 3 filed M.V.O.P.No.363 of 2013 under Sec. 166 of the Motor Vehicles Act (in short, M.V. Act) claiming compensation of Rs.40,00,000.00 on account of the death of Ponga Tirupathi, husband of the respondent No.1 and father of the respondent Nos.2 and 3, in Motor Accident which took place on 29/9/2012 near Bangalavalasa Village, Sunkara Metta Panchaithi, Arakuvally within the jurisdiction limits of Arakuvally Police Station, Visakhapatnam District.