ORIENTAL INSURANCE CO. LTD., REPRESENTED BY ITS REGIONAL MANAGER ORIENTAL INSURANCE CO. LTD. Vs. SMT. H.T. SHOBA W/O LATE M.N. SRINIVAS, M.T. NARAYANAGOWDA S/O LATE KARI THIMMEGOWDA, VENKATALAKSHMAMMA W/O M.T. NARAYANAGOWDA AND M.V. KUNIPALU S/O

JUDGEMENT

(1.) EVEN though the appeals are listed for admission, with consent of both the counsel, they are taken up for final disposal.

(2.) BOTH the insurers as well as the claimants are in appeal. The insurer is questioning the quantum on the ground that the amount awarded under the conventional heads is on the higher side and the income as taken by the Tribunal also warrants interference.

(3.) WE have heard Mr .A.N. Krishnaswamy, learned Counsel appearing for the insurer as well as Mr. K. Hanumantharayappa, learned Counsel appearing for the claimants.