LAWS(TLNG)-2020-6-5

UNITED INDIA INSURANCE COMPANY LIMITED Vs. MD. KHAYYUMKHAN

Decided On June 30, 2020
UNITED INDIA INSURANCE COMPANY LIMITED Appellant
V/S
Md. Khayyumkhan Respondents

JUDGEMENT

(1.) Aggrieved by the order and decree dated 17.07.2013 in M.V.O.P. No.2212 of 2011 passed by the Motor Accidents Claims Tribunal - cum - XIV Additional Chief Judge (Fast Track Court), Hyderabad (for short 'the Tribunal'), appellant - M/s. United India Insurance Company Limited preferred the present appeal challenging the liability as well as quantum of compensation.

(2.) Vide the aforesaid award, the Tribunal has awarded an amount of Rs.11,78,400/- towards compensation with proportionate costs and interest at 7.5% per annum thereon from the date of petition till the date of realization against respondent Nos.1 and 2 jointly and severally as against the claim of Rs.15,00,000/- made by respondent Nos.1 to 4 - claimants for the death of deceased - Athar Rehmankhan caused in a road accident occurred on 16.06.2011.

(3.) Heard Mr. A.V.K.S. Prasad, learned counsel for the appellant - Insurer and Mr. C.M. Prakash, learned counsel for respondent Nos.1 to 4 - claimants.