NATIONAL INSURANCE COMPANY LIMITED Vs. GUGULOTH MADHAVI

JUDGEMENT

(1.) This appeal is preferred by the appellant-insurance company against the award, dated 27.04.2006 passed in M.V.O.P.No.744 of 2004 by the Motor Accident Claims Tribunal-VI Additional District Judge, (III FTC), Warangal at Mahabubabad (for short 'the Tribunal) granting compensation of Rs.2,86,600/- against the claim of Rs.1,00,000/-.

(2.) For the sake of convenience, the parties herein after will be referred to as they were arrayed before the Tribunal.

(3.) Learned counsel for the appellant contended that originally, the claim petition was made for Rs.50,000/- and subsequently, the same has been enhanced to Rs.1,00,000/- vide order dated 10.08.2005 in I.A.No.259 of 2005, which is excessive and not claimed by the claimant. Learned counsel also contended that in similar issue CBI enquiry has been ordered against the counsel and the doctor and the same is pending and therefore, prayed to allow the appeal by setting the order of the Tribunal.