UNITED INDIA INSURANCE CO. LTD. Vs. AVULA ARUNA

JUDGEMENT

(1.) Aggrieved by the Order and Decree dtd. 28/12/2007 (hereinafter will be referred as 'impugned order') passed by the learned Chairman, Motor Vehicles Accidents Claims Tribunal - cum - VI Additional Chief Judge (III FTC), Warangal at Mahabubabad (hereinafter will be referred as 'Tribunal") in M.V.O.P.No.130 of 2003, the appellant herein who is the respondent No.2 before the learned Tribunal filed the present Appeal seeking appropriate apportionment of compensation among all the respondents before the learned Tribunal.

(2.) For the sake of convenience, the parties hereinafter are referred as they were arrayed before the Tribunal.

(3.) The brief facts of the case as can be seen from the record are that the petitioners, who are wife and parents of "Mr.Yellaiah" (hereinafter will be referred as 'deceased'), have filed claim petition claiming compensation of Rs.3,00,000.00 from the respondent Nos.1 to 5 for the death of the deceased in the road traffic accident that occurred on 14/10/2002.