NATIONAL INSURANCE COMPANY LTD Vs. VUDIKALA LORA VORGILIA
LAWS(APH)-2010-12-27
HIGH COURT OF ANDHRA PRADESH
Decided on December 03,2010

NATIONAL INSURANCE COMPANY LTD. Appellant
VERSUS
VUDIKALA LORA VORGILIA Respondents




JUDGEMENT

- (1.)This is an appeal filed by respondent No. 2, National Insurance Co. Ltd., in M.O.P. No. 625 of 2001 against the orders dated 9.9.2002 passed by the Motor Accidents Claims Tribunal-cum-Judge, Family Court, Visakhapatnam.
(2.)The deceased was aged about 58 years and working as Office Superintendent in Naval Base and drawing a monthly salary of Rs. 11,157. The accident occurred on 19.3.2001 at 1 p.m., and a case was registered by Bheemili Police Station in Cr. No. 71 of 2001 for the offence punishable under section 304-A, Indian Penal Code. That while deceased was proceeding on his two-wheeler bearing No. AP 31-R 2748 from.Tagarapuvalasa and when they reached Car Shed area, Madhurawada, a lorry bearing No. AP 16-W 1565 belonging to respondent No. 1 came from opposite side and dashed against the two-wheeler, as a result of which the motorcyclist sustained injuries and died while on the way to K.G.H. Hospital, Visakhapatnam. The claimants are wife and children of the deceased. They claimed Rs. 8,00,000 as compensation for the death of the deceased.
(3.)The Claims Tribunal allowed their claim in part granting a total compensation of Rs. 7,34,728 with proportionate costs and interest at 9 per cent per annum.


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