UNITED INDIA INSURANCE COMPANY LIMITED Vs. GORUSU LAKSHMI

JUDGEMENT

(1.) The Insurance Company preferred M.A.C.M.A.No.3739 of 2012 under Sec. 173 of the Motor Vehicles Act, 1988 assailing the award dtd. 7/9/2007 of the learned Chairman, Motor Accidents Claims Tribunal-cum-I Additional District and Sessions Judge, Visakhapatnam (hereinafter referred to as 'the Claims Tribunal') in M.O.P.No.152 of 2005.

(2.) Questioning the inadequacy of compensation, the legal representatives of the deceased preferred I.A.No.2 of 2027 (Cross-Objections (S.R.) No.11048 of 2017) under Order XLI Rule 22(2) of C.P.C. impugning the award dtd. 7/9/2007 of the learned Chairman, Motor Accidents Claims Tribunal-cum-I Additional District and Sessions Judge, Visakhapatnam in M.O.P.No.152 of 2005.

(3.) Heard arguments of Sri Naresh Byrapaneni, the learned counsel for appellant -Insurance Company and Sri S.N.K.Mahanthi, the learned counsel for respondent Nos.1 to 3/claimants.