K. VENKATA KRISHNA Vs. BABJAN S. K.

JUDGEMENT

(1.) Questioning the inadequacy of compensation and absolving the insurance company from liability, the legal representatives of the deceased in an automobile accident preferred this Appeal under Sec. 173 of the Motor Vehicles Act, 1988 impugning the award dtd. 14/3/2012 of the learned Chairman, Motor Accidents Claims Tribunal-cum-I Additional District Judge, Kurnool (hereinafter referred to as 'the Claims Tribunal') in M.V.O.P.No.534 of 2009.

(2.) The offending vehicle is a lorry bearing registration No.AP27-V-8829. Respondent No.1 is the owner of it. Respondent No.2 insured the said vehicle.

(3.) Sri J.Janaki Rami Reddy, the learned counsel for appellants and Sri P.B. Narasimha Murthy, the learned counsel for respondent No.2-Insurance Company submitted their arguments.