RELIANCE GENERAL INSURANCE CO. LTD. Vs. ISLAVATH NAGAMANI

JUDGEMENT

(1.) Heard learned Counsel for the appellant/ Insurance Company and learned counsel for the respondents/petitioners.

(2.) Aggrieved by the Order and decree dt.12/5/2016 in M.V.O.P No.345 of 2011 passed by the Chairman, Motor Accidents Claims Tribunal-Cum-I Additional Chief Judge, City Civil Court, Secunderabad (for short "the Tribunal"), the Insurance Company preferred the present appeal seeking to set aside the above order and decree.

(3.) Vide the aforesaid order, the Tribunal has awarded an amount of Rs.25,00,000.00 as claimed by the respondents/petitioners with costs and interest @7.5% per annum from the date of petition till the date of deposit.