NEW INDIA ASSURANCE COMPANY LIMITED Vs. JANGAM RATHAMMA

JUDGEMENT

(1.) This appeal is preferred by the appellant - insurance company challenging the order dated 13.07.2010 in OP.No.1127 of 2006 passed by the Motor Accidents Claims Tribunal (FAC) cum III Additional District Judge (FTC), Khammam.

(2.) The claim petition was filed under Section 166 of the Motor Vehicles Act, 1988, claiming compensation of Rs.3,00,000/- for the death of the husband/father of the claimants in a motor accident dated 08.08.2005 due to the rash and negligent driving of the driver of the lorry bearing No.RJ 21 G 2476. The claim was partly allowed by the tribunal below granting compensation of Rs.2,43,000/- with interest at 7.5% per annum from the date of petition till realization.

(3.) Heard both sides.