RELIANCE GENERAL INS CO LTD. Vs. GOLLA NAGMALLESWARI

JUDGEMENT

(1.) The parties are arrayed as arrayed in the present appeal.

(2.) Being dissatisfied with the Judgment and Decree passed in M.V.O.P.No.241 of 2013, dtd. 30/12/2015, by the Motor Vehicle Accident Claims Tribunal-cum-I Additional District Court, Guntur (hereinafter referred to as "the Tribunal"), the Insurance Company preferred this appeal.

(3.) Along side the appeal, the grounds are annexed. The main ground raised by the appellant is that the Tribunal failed to appreciate that the alleged accident was occurred due to sole negligence of the deceased himself and the appellant cannot be saddled with any liability for payment of compensation. The other ground raised is that the Tribunal did not appreciate that the deceased, driver of the motor cycle, was instrumental and without verifying the true facts, the judgment was delivered against the appellant. Again, the appellant meticulously argued that the Tribunal failed to appreciate that the police without verifying the true facts and only to help the petitioners/claimants, routinely filed the charge sheet against the driver of the lorry.