NATIONAL INSURANCE COMPANY LIMITED Vs. NANDYALA BHARATHAQMMA

JUDGEMENT

(1.) This appeal is directed by the insurance company against the decree and order dated 09.11.2005 passed in O.P.No.343 of 2004 (Old O.P.No.307 of 2004) by the Motor Accidents Claims Tribunal-cum-II-Additional District Judge, Nalgonda (for short 'the Tribunal), whereby the tribunal awarded compensation of Rs.4,75,500/- with costs and interest @ 9% per annum from the date of petition till the date of realization on account of the accident occurred on 08.01.2004.

(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 4 were examined and marked Exs.A.1 to A.18 on behalf of the claimants and no oral or documentary evidence is adduced on behalf of the respondents.