NATIONAL INSURANCE CO. LTD. Vs. BOPPISHETTI RAJESH

JUDGEMENT

(1.) This appeal is directed by the insurance company against the decree and order dated 24.06.2002 passed in O.P.No.243 of 2000 by the Motor Accidents Claims Tribunalcum-III Additional District Judge, Karimnagar (for short 'the Tribunal), whereby the tribunal awarded compensation of Rs.7,50,000/- with proportionate costs and interest @ 9% per annum from the date of petition till the date of realization on account of the accident occurred on 03.01.1999.

(2.) For the sake of convenience, the parties herein are referred to as arrayed in the tribunal.

(3.) Before the tribunal, in order to prove the case of the claimants, PWs.1 to 3 were examined and marked Exs.A.1 to A.10 on behalf of the claimants and RWs.1 and 2 were examined and Exs.B.1 to B.5 were marked on behalf of the respondents.