NEW INDIA ASSURANCE CO LTD Vs. SANGERABOINA UPPALAIAH

JUDGEMENT

(1.) Feeling aggrieved by the judgment and decree dtd. 9/12/2004 in O.P. No.1285 of 2001 passed by the III Motor Accidents Claims Tribunal, Warangal (for short 'the Tribunal'), the appellant - Insurer - M/s. New 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 judgment, the Tribunal has awarded an amount of Rs.3,31,000.00 (Rupees three lakhs and thirty one thousand only) towards compensation with proportionate costs and interest at 9% per annum thereon from the date of petition till the date of realization. The Tribunal directed the appellant - Insurer to deposit the compensation amount.

(3.) Heard Mr. P. Harinath Gupta, learned counsel for the appellant and Mr. A. Ravinder, learned counsel for respondent Nos.1 and 2. However, the appeal against respondent Nos.3 to 6 was dismissed for default by order, dtd. 27/4/2016.