NATIONAL INSURANCE CO. LTD. Vs. TAKKALLAPALLY USHA RANI

JUDGEMENT

(1.) This appeal is directed by the insurance company against the order and decree dated 22.02.2006 passed by the III Motor Accidents Claims Tribunal, Warangal (for short 'the Tribunal), in M.V.O.P.No.864 of 2002, whereby the tribunal allowed the appeal in part granting compensation of Rs.11,15,782/-, on account of the accident occurred on 18.02.2002 at about 06,.30 p.m, while the deceased Venugopal Rao proceeding towards Subedari, Hanmkonda on his scooter bearing No. AIL 6795, when he reached near DIG Office, one Matador van bearing No. AP 36 T 0453, which was also proceeding towards Subedari came in rash and negligent manner, dashed the deceased scooter, the deceased fell unconscious, he was shifted to Rohini Hospital and from there to NIMS, Hyderabad and that the deceased succumbed to the injuries while undergoing treatment at NIMS Hospital, against the claim of Rs.16,63,000/-.

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

(3.) Respondent No.1 remained exparte. Respondent No.2 filed counter denying the claim petition.