LAWS(KAR)-2020-6-207

ORIENTAL INSURANCE CO.LTD Vs. JAYAMMA

Decided On June 16, 2020
ORIENTAL INSURANCE CO.LTD Appellant
V/S
JAYAMMA Respondents

JUDGEMENT

(1.) This appeal by the Insurance company is directed against the impugned judgment and award dated 11.09.2014 passed in MVC No.47/2013 by the MACT, Virajpet, whereby the Tribunal awarded compensation in a sum of Rs.2,40,000/- together with interest at 6% p.a. in favour of the claimants - respondents 1 to 9 towards death of one Smt.P.B.Seethamma in a fatal road traffic accident that occurred on 19.08.2012.

(2.) Though this appeal is listed for admission, with the consent of learned counsel for the parties, the matter is taken up for final disposal.

(3.) I have heard the learned counsel for the parties and perused the material on record.