ORIENTAL INSURANCE COMPANY LTD. Vs. NAGALA APPALARAJU

JUDGEMENT

(1.) The present appeal is filed by the Oriental Insurance Company aggrieved by order dtd. 10/4/2019 in MVOP No.553 of 2015, on the file of Motor Accidents Claims Tribunal-cum-II Additional District Judge, Visakhapatnam.

(2.) For the sake of convenience, the parties are referred to as they were referred before the Tribunal.

(3.) The petitioner filed claim petition under Sec. 166 of Motor Vehicles Act, 1988 r/w. Rules made thereunder claiming compensation of Rs.5.00 lakhs on account of injuries sustained by him in the accident that was occurred on 13/9/2014, in which the offending vehicle bearing Registration No.AP16U 9428 was involved.