LAWS(TLNG)-2020-3-38

NATIONAL INSURANCE CO LTD Vs. F.R.PHILLIP

Decided On March 11, 2020
NATIONAL INSURANCE CO LTD Appellant
V/S
F R PHILLIP K T S/O THOMAS Respondents

JUDGEMENT

(1.) Assailing the Award and decree dated 26.04.2006 in M.V.O.P. No.370 of 2002 passed by the Motor Accidents Claims Tribunal - IV Additional District Judge (Fast Track Court - III), Khammam (for short 'the Tribunal'), appellant - Insurer filed the present appeal.

(2.) Vide the aforesaid award, the Tribunal has awarded an amount of Rs.32,000/- towards compensation against the appellant - respondent viz., M/s. National Insurance Company Limited with interest @ 7.5% per annum thereon for the damages caused to Ford Ikon Car bearing registration No.AP 20F 4747 belongs to respondent - claim petitioner.

(3.) Heard the learned counsel for the appellant - Insurer and the learned counsel for respondent - claimant.