NATIONAL INSURANCE CO. LTD. Vs. YAREGOWDA AND OTHERS

JUDGEMENT

(1.) THIS appeal is by the insurer of the offending vehicle seeking reduction of compensation awarded by the Tribunal. Heard the learned counsel appearing for the parties and perused the judgment and award of the Tribunal.

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

(3.) AFTER hearing the learned counsel appearing for parties and perusing the judgment and award of the Tribunal, I am of the view that the compensation awarded by the Tribunal is on the higher side and therefore the same is deserved to be reduced.