SHRIRAM GENERAL INSURANCE CO. Vs. ALLAPURAJU SUJANA

JUDGEMENT

(1.) Appellant - Insurance Company filed the present appeal under Sec. 173 of the Motor Vehicles Act aggrieved by the order dtd. 4/5/2017 in M.V.O.P. No.203 of 2013 passed by the Motor Accident Claims Tribunal - cum - Principal District Judge, Kadapa, under Sec. 166 of Motor Vehicles Act awarding compensation of Rs.25,50,000.00 with subsequent interest at the rate of 6% per annum from the date of petition till realization.

(2.) For the sake of convenience, the parties herein will be referred to as they were arrayed before the Tribunal.

(3.) Brief facts of the case are as follows: