NEW INDIA ASSURANCE COMPANY LIMITED Vs. AKULA VENKATESH

JUDGEMENT

(1.) This appeal is filed by the appellant-claimant aggrieved by the Order and Decree dated 06-06-2006 passed in M.V.O.P.No.56 of 2004 by the M.A.C.T. -cum- I Additional Chief Judge , City Civil Court, Secunderabad (for short, the Tribunal).

(2.) Brief facts of the case are that the claimants who are the legal heirs of the deceased-Vasantha filed the claim petition against the respondents claiming compensation of Rs.5.50 lakhs for the death of the deceased in the motor accident when she is proceeding on her husband vehicle near Lingareddypet bus Stop.

(3.) In the claim petition, the 2nd respondent-insurer filed its counter denying the averments of the claim petition and contended that the amount claimed is excessive and prayed to dismiss the claim petition.