ORIENTAL INSURANCE COMPANY LIMITED Vs. M LAKSHMAIAH

JUDGEMENT

(1.) The insurer of the vehicle No.TMU 2304 involved in motor vehicle accident, which is found to be due to the negligence of the driver by the Motor Vehicle Accidents Claims Tribunal, Ongole in O.P.No.114 of 1989, suffering an award dated 11-11-1990 to pay a sum of Rs.12,000/- by way of compensation under no fault liability (Section 92-A of the Motor Vehicles Act, 1939 (for short 'the Act') has questioned the correctness of the award in fixing so much of compensation.

(2.) There is no representation for the respondents.

(3.) Heard Mr. Kota Subba Rao, learned Advocate for the appellant.