ORIENTAL INSURANCE COMPANY LTD. Vs. TARUMALA DEBBARMA

JUDGEMENT

(1.) This is an appeal under Sec. 173(1) of the Motor Vehicles Act, 1988 (M.V. Act hereunder) by the Insurance Company against the award dtd. 17/9/2019 passed by the Motor Accident Claims Tribunal (Court No.3) in Case No. TS(MAC) 40 of 2018 whereby the Tribunal awarded a sum of compensation of Rs.15,20,000.00 along with 9% annual interest thereon to the claimants on account of death of the Nripendra Debbarma in a road traffic accident on 23/3/2018.

(2.) The original claimants have also filed cross objection against the said award of the tribunal seeking enhancement of the compensation.

(3.) The background facts of the case are as under: