UNITED INDIA INSURANCE CO. LTD. Vs. BOYA CEERANJANEYULU

JUDGEMENT

(1.) The insurance company preferred this Appeal under Sec. 173 of the Motor Vehicles Act, 1988 questioning the correctness of the award dtd. 21/10/2008 of the learned Chairman, Motor Accidents Claims Tribunal-cum-IV Additional District Judge (F.T.C.), Anantapur (hereinafter referred to as 'the Claims Tribunal') in O.P.No.417 of 2006.

(2.) Heard arguments of Sri Yagna Narayana Chebralu, the learned counsel for appellant-Insurance Company and Sri Ineni Venkata Prasad, the learned counsel for respondent No.1/claimant.

(3.) The following facts are required to be noticed: