SHARADAMMA, R. MANASA, R. BINDHU AND SMT. HANUMAKKS W/O. LATE DODDANANJAPPA Vs. C.H. VENKATESH MAJOR AND UNITED INDIA INSURANCE CO. LTD.

JUDGEMENT

(1.) THE matter is listed for admission. Lower Court records are received. With the consent of learned Counsel for parties, it is taken up for final disposal.

(2.) HEARD Sri K. Vishwanath, learned Counsel for claimants and Sri Shankarareddy learned Counsel for Insurance Company.

(3.) THE tribunal has awarded compensation of Rs. 5,01,000/ - under following reads: ...[VERNACULAR TEXT OMITTED]...