UNITED INDIA INSURANCE CO. LTD. Vs. DERANGULA RATNA

JUDGEMENT

(1.) The present appeal is filed by the United India Insurance Company Limited, aggrieved by order dtd. 7/12/2018, in MVOP No.68/2018, on the file of the Chairman, Motor Accidents Claims Tribunal-cum-Principle District Judge, Kadapa.

(2.) The respondent Nos.1 to 3 filed claim petition under Sec. 166 of the Motor Vehicles Act, claiming compensation of Rs.20,00,000.00, on account of the death of Derangula Sreenu, who died in the accident that occurred on 9/7/2017, in which the offending lorry bearing registration No.TN29BB9371, belonging to the 5th respondent was involved.

(3.) The tribunal after considering the case, by order under challenge granted an amount of Rs.17,55,000.00 as compensation under various conventional heads. Though several grounds are raised in the present appeal, the counsel for the appellant confined her argument in respect of granting Rs.3,00,000.00 to the petitioners towards loss of love and affection and Rs.1,00,000.00 towards expectancy of life.