NATIONAL INSURANCE CO LTD Vs. YAKALA SIMHACHALAM

JUDGEMENT

(1.) THIS appeal is directed against the order, dated 1/7/2002, in OP No.76 of 2000 on the file of the Motor Vehicles Accidents Claims Tribunal-cum- Additional District Judge, Vizianagaram, wherein the claim of the respondents 1 and 2 was allowed in part awarding compensation of Rs.1,55,000/- with interest @ 9% p.a. from the date of the petition.

(2.) HEARD learned Counsel appearing for the appellant and the learned Counsel appearing for the respondents. Perused the record.

(3.) DURING enquiry, PWs.1 and 2 were examined and Exs.A1 to A4 were marked on behalf of the claimants. No oral or documentary evidence was adduced on behalf of the appellant-insurer.