UNITED INDIA INSURANCE CO Vs. MUDA PRABHAKAR

JUDGEMENT

(1.) AGGRIEVED over the quantum of compensation awarded by the learned chairman, Motor Accident Claims Tribunal-cum-Additional District Judge, at nizamabad in O. P. No. 748 of 1998 on 19th April, 2002, this appeal has been filed by the appellant-Insurance Company.

(2.) THE appellant herein is the Insurance Company and respondents 1 and 2 herein are the claimant and the owner of the tractor trailer respectively before the tribunal. The status of the parties will hereinafter be referred to as arrayed before the Tribunal for the sake of convenience.

(3.) THE claimant is the injured who has filed a claim petition before the tribunal seeking a compensation of Rs. 1,50,000/ -.