CHANDRA Vs. BRANCH MANAGER, ORIENTAL INSURANCE

JUDGEMENT

(1.) Leave granted.

(2.) The appellants have assailed the impugned judgment of the High Court by which allowing the appeal filed by the first respondent-insurer, the compensation which was awarded to the appellants by the Motor Accidents Claims Tribunal (hereinafter referred to as 'MACT' for brevity) in the sum of Rs.30,81,577.00 was reduced to Rs.8,20,000.00.

(3.) The case of the appellants was based on the death of one J. Jeyachandran in an accident which took place on 28/7/2012. After finding liability as claimed by the appellants, MACT arrived at a sum of Rs.30,81,577.00. The reasoning of the MACT was that the appellant was employed in a job in Saudi Arabia where he was earning 3,500 Riyals.