NEW INDIA ASSURANCE CO LTD Vs. KOMMA VENKATESWARLU

JUDGEMENT

(1.) HEARD both sides.

(2.) THIS civil miscellaneous appeal is directed against the order and decree dated 2. 9. 1998 passed by the Motor Accidents claims Tribunal-cum-Third Additional district Judge, Guntur, partly allowing m. V. O. P. No. 565 of 1996, filed under section 163-A of the Motor Vehicles Act, 1988 (for brevity 'the Act') seeking to grant a sum of Rs. 1,50,000 as compensation for the death of one Sivaiah in a road accident that occurred on 6. 9. 1996.

(3.) THE appellant New India Assurance co. Ltd. is respondent No. 3, respondent nos. 1 to 7 are claimants and respondent no. 8 is the owner of van, respectively, in the original petition.