UNITED INDIA INSURANCE COMPANY LIMITED Vs. DASARI NAGESWARAMMA

JUDGEMENT

(1.) This appeal under Sec. 173 of the Motor Vehicles Act, 1988, (for short "the Act"), is preferred by the appellantM/s.United India Insurance Company Limited, challenging Award dtd. 10/3/2008 delivered by the Motor Accidents Claims Tribunal-cum-V Additional District Judge (FTC), Anantapur, (for short "the Tribunal") in O.P.No.397 of 2006 granting compensation to the petitioners/claimants, on account of the death of the deceased-Dasari Bodappa, as prayed in the petition (Rs.2,00,000.00) with costs and interest @ 7.5% per annum thereon from the date of filing of the petition till the date of realization against the respondents 1 to 3 jointly and severally.

(2.) For the sake of convenience, the parties are hereinafter referred to, as they are arrayed before the Tribunal in the claim petition.

(3.) The factual context of the case, is as under: