UNITED INDIA INSURANCE CO LTD. Vs. N.NARAYANAMMA

JUDGEMENT

(1.) The 4th respondent [the United India Insurance Co. Ltd.], in M.V.O.P.No.178 of 2008 on the file of learned IX Additional District Judge- cum-Chairman, Motor Accidents Claims Tribunal (FTC), Chittoor (for short "MACT") filed the present appeal invoking Sec. 173 of the Motor Vehicles Act, 1988 (for short "the M.V. Act"), questioning the propriety and sustainability of the decree and order dtd. 28/12/2011 therein passed therein by the learned MACT.

(2.) Respondent Nos.1 to 6 herein were the claimants before the learned MACT and respondent Nos.7 to 9 were respondents 1 to 3.

(3.) For the sake of convenience, the parties will be hereinafter referred with reference to their status before the learned MACT i.e., is as and how they are arrayed in the impugned order.