MANAGER, RELIANCE GEN. INS. CO. LTD., CTS NO. 422024, VA KALBURGI SQUARE DESAI CROSS, DESHAPANDE NAGAR HUBLI, NOW REPRESENTED BY ITS ASSISTANT MANAGER LEGAL CLAIMS, 28, 5TH FLOOR, CENTENARY BUILDING, BANGALORE-01 Vs. SAIHEDHA W/O ALLAUDDIN KILLE

JUDGEMENT

(1.) THIS appeal is by the insurer of offending vehicle challenging quantum of compensation awarded by the Tribunal as excessive. Heard. The appeal is admitted and with the consent of learned Counsel appearing for the parties, it is taken up for final disposal.

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

(3.) AFTER hearing the learned Counsel for the parties and perusing the award of the Tribunal, I am of the view that the compensation awarded by the Tribunal is not just and reasonable and I reassess and award the following compensation.