NEW INDIA ASSURANCE CO. LTD. NOW REP. BY ITS DIVISIONAL MANAGER Vs. MUDUPANNA S/O LATE CHIKKARANGAPPA, SMT. SAKAMMA W/O MUDUPANNA, SRI VENUGOPAL @ GOPALA S/O MUDUPANNA AND SRI MOHIDDIN S/O MUNAVAR

JUDGEMENT

(1.) HEARD . Admitted and with the consent of the learned Counsel appearing for the parties, this appeal is taken up for final disposal.

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

(3.) AS there is no dispute regarding the death of the deceased C.M. Nagaraju in a motor road accident occurred on 303 -2006 while he was proceeding on his motorcycle bearing registration No. KA -02 -V -7551 due to rash and negligent driving of 407 tempo bearing No. TSI -9491 and the liability of the Insurance Company, the only point that arises for my consideration in the appeal is: whether the compensation awarded by the Tribunal is just and reasonable or does it call for reduction?