ORIENTAL INSURANCE COMPANY LTD. Vs. B.RADAMMA SPSR

JUDGEMENT

(1.) This is an appeal filed in terms of Sec. 173 of the Motor Vehicles Act directed against the decree and order dtd. 8/9/2016 passed in M.V.O.P.483 of 2014 by the Motor Accidents Claims Tribunal-cum-IV Additional District Judge, Nellore (for short "the learned MACT").

(2.) Appellant herein is Respondent No.2 / insurer, Respondent No.5 herein is the owner of the Tipper bearing No.AP 26 Y 5898 (for short "the offending vehicle") and Respondent Nos.1 to 4 are the claimants before the learned MACT under the impugned proceedings. Questioning the liability and quantum of compensation awarded this appeal is filed.

(3.) For the sake of convenience, the parties will be hereinafter referred to as the claimants and the Respondents with reference to their status before the learned MACT.