UNITED INDIA INSURANCE COMPANY LIMITED Vs. U.RAMANAMMA

JUDGEMENT

(1.) The present appeal is filed by M/s. United India Insurance Company Limited, aggrieved by order dtd. 29/9/2018, passed in MVOP No.42 of 2016, on the file of Motor Accidents Claims Tribunal-cum-V Additional District Judge, Rayachoty, Kadapa District.

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

(3.) The petitioners filed claim petition under Sec. 140 of Motor Vehicles Act, 1988, claiming compensation of Rs.16,00,000.00 on account of the death of Upputholla Sivaiah, who was the husband of the 1st petitioner, father of petitioner Nos.2 & 3 and son of the 4th petitioner.