SHRIRAM GENERAL INSURANCE CO. Vs. DAMMANNAGARI RAVINDER

JUDGEMENT

(1.) This M.A.C.M.A. is filed by the appellant/Insurance Company under Sec. 173 of Motor Vehicles Act, 1988 (for short, 'the Act, 1988') against the order and decree, dtd. 2/4/2018 in M.V.O.P.No.190 of 2014 passed by the Motor Accident Claims Tribunal-cum-I Additional District Judge, Nizamabad (hereinafter referred to as 'the learned Tribunal') wherein the learned Tribunal awarded compensation of Rs.24,54,158.00 with interest @7.5% per annum to the claimants.

(2.) Heard Sri Harinath Reddy Soma, learned Standing Counsel for the appellant-Insurance Company and Sri P.Radhive Reddy, learned counsel for respondent No.1. Perused the record.

(3.) For the sake of convenience, the parties hereinafter will be referred to as they are in the M.V.O.P.