NATIONAL INSURANCE COMPANY LIMITED Vs. SHAIK MUMTHAZ BEGUM

JUDGEMENT

(1.) Heard both sides.

(2.) Aggrieved by the order and decree, dated 10-7-2002, passed by the Motor Accidents Claims Tribunai-cum-ll Additional District Judge, Nellore, (for brevity "the Tribunal"), allowing the petition O. P. No. 690 of 1996, filed under Sections 140 and 166 of the Motor Vehicles Act, 1988 (for short 'the Act'), awarding a sum of Rs. 3,00,000/-, as was claimed in the O. P., for the death of one Shaik Basha Mohiddin (for brevity "the deceased'), in a motor vehicle accident that occurred on 23-5-1996, the National Insurance Company Limited has filed the Civil Miscellaneous Appeal; while the petitioners in the O. P., have filed the Cross-objections, seeking enhancement.

(3.) The application C.M.P.No. 15822 of 2004, which is filed under Order 6 Rule 17 and Section 151 of the Code of Civil Procedure, seeking permission of this Court to amend the compensation of Rs.3,00,000/- claimed in the O.P., to Rs.5,00,000/-, is hereby ordered.