NATIONAL INSURANCE CO. LTD. Vs. NADIPOLLA BADRUGONDA

JUDGEMENT

(1.) This appeal is filed by the Insurance Company, aggrieved by the Order and Decree dtd. 21/12/2013 in M.V.O.P.No.914 of 2013 passed by the Chairman, Motor Accident Claims Tribunal-cum-I Additional District Judge, Nizamabad (for short "the Tribunal").

(2.) For convenience and clarity, the parties herein are referred to as they were arrayed before the Tribunal.

(3.) The case of the petitioner before the Tribunal was that on 18/10/2013 while the deceased was travelling as pillion rider on motor cycle bearing No.AP-25AN-4319 driven by her son and when they reached Dharmaram Village outskirts, some boulders were kept on the road, due to which the rider could not see the boulder and dashed against the boulder, as a result of which the deceased sustained head injury and while she was being shifted to the Government Hospital, Nizamabad, she succumbed to injuries. The claimants sought a compensation of Rs.6,00,000.00.