ORIENTAL INSURANCE CO LTD Vs. K M NARASIMHA MURTHY, S/O LATE MUTHAPPA; RAJU N, S/O K M NARASIMHA MURTHY AND ORS

JUDGEMENT

(1.) This appeal by the appellant- Insurer is directed against the impugned judgment and award dated 21/11/2006 passed in MVC No.1665/2006 by the XIX Additional SCJ, Motor Accident Claims Tribunal, Bangalore (SCCH-17), (hereinafter referred to as ' Tribunal' for short), for reduction of compensation.

(2.) The Tribunal by its judgment and award has awarded a sum of Rs. 7,73,000/- under different heads with interest at 6% per annum from the date of petition till the date of deposit, as against the claim of the claimants for a sum of Rs. 15/- lakhs, on account of the death the deceased, Smt. Hanumakka in the road traffic accident.

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