ORIENTAL INSURANCE CO LTD Vs. PADMA

JUDGEMENT

(1.) These two appeals by the insurer and the claimants are arising out of the same judgment and award dated 04/09/2004 passed in MVC No. 2203/2002 on the file of the 18th Addl. Judge, Court of Small Causes and MACT-IV, Bangalore (SCCH-4) (hereinafter referred to as 'Tribunal' for short).

(2.) The Tribunal by its judgment and award, has awarded a sum of 3,85,000/- with interest at 6% p.a., from the date of petition till the date of realisation as against the claim made by the claimants for a sum of 30,00,000/-. on account of the death of the deceased Sri. Peddanna, in the road traffic accident.

(3.) In brief, the facts of the case are: