LAWS(KAR)-2023-3-642

BRANCH MANAGER Vs. RAMYA

Decided On March 24, 2023
BRANCH MANAGER Appellant
V/S
RAMYA Respondents

JUDGEMENT

(1.) The Insurer is in appeal challenging the quantum of compensation awarded.

(2.) It is principally argued that the compensation awarded towards loss of dependency, loss of consortium and loss of care and guidance for minor children is excessive.

(3.) It is noticed that the Tribunal has attributed negligence to the extent of 25% on the deceased.