NATIONAL INSURANCE COMPANY LIMITED Vs. CHAVA RATHNAMMA

JUDGEMENT

(1.) Heard learned counsel for both sides.

(2.) Respondent No.2 (Insurance Company) in M.V.O.P.No.186 of 2008 on the file of the Motor Accident Claims Tribunal-cum-Principal District Judge, Kadapa (for short "the MACT") feeling aggrieved by the award dtd. 5/5/2009 passed by the learned MACT filed the present appeal invoking Sec. 173 of the Motor Vehicles Act, 1988. Complaining death of one Sri Chavva Jayarami Reddy (hereinafter referred to as "the deceased") due to Motor Vehicle Accident, his wife, children and mother filed claim petition invoking Sec. 166 of the Motor Vehicles Act read with Sec. 475 of the A.P. Motor Vehicles Rules making a claim for awarding a compensation of Rs.40,00,000.00 with interest and costs etc.

(3.) Learned MACT passed an award granting a compensation of Rs.19,50,000.00 with interest at 6% per annum making owner and insurance company of offending vehicle liable to pay the compensation. Questioning imposition of liability and quantification of compensation, the appellant is before this Court.