UNITED INDIA INSURANCE COMPANY Vs. YECHURI NIRMALA

JUDGEMENT

(1.) Feeling aggrieved by the order and decree dated 31.05.2006 in O.P. No.741 of 2004 passed by the Motor Accidents Claims Tribunal - cum - II Additional District Judge, Nalgonda at Suryapet (for short 'the Tribunal'), the appellant - Insurer - M/s. United India Insurance Company Limited preferred the present appeal challenging the liability as well as quantum of compensation awarded by the Tribunal.

(2.) Vide the aforesaid order, the Tribunal has awarded the entire claim amount of Rs.4,00,000/- (Rupees four lakhs only) as compensation with proportionate costs and interest at 9% per annum thereon from the date of petition till the date of realization, directing the sole respondent - Insurer to deposit the compensation amount.

(3.) Heard Mr. V. Sambasiva Rao, learned counsel for the appellant and Mr. Chandrasekhar Reddy Gopireddy, learned counsel for respondents.