UNITED INDIA INSURANCE COMPANY Vs. AGULLA VENKATAMMA

JUDGEMENT

(1.) The 2nd and 3rd respondents/insurer filed this appeal challenging the propriety of decree and award dtd. 5/10/2007 in O.P.No.1215 of 2005, on the file of the Chairman, Motor Accident Claims Tribunal-cum-Principal District Judge, Warangal.

(2.) Brief facts of the case are that on 24/10/2004 at about 7.30 P.M. while Agulla Narsimhulu/deceased was returning home on foot after the day's business, on the highway of Hanmakonda-Hyderabad, at Ghanpur, an auto bearing registration No. AP-15-W-4116 driven by its driver in rash and negligent manner dashed and caused his instantaneous death. The wife and children of Agulla Narsimhulu/deceased pleading loss of dependency, filed the petition seeking compensation of Rs.4,00,000.00.

(3.) The Tribunal after considering the material and evidence on record, awarded Rs.4,00,000.00 with interest at 7.5% per annum from the date of the petition till realization and held all the respondents are liable to pay compensation.