KASHIBAI Vs. KHALANDAR

JUDGEMENT

(1.) MFA No. 30515/2013 is filed by the claimants praying for enhancement of compensation. MFA No. 30951/2012 is filed by the Insurance Company praying for reduction.

(2.) By consent, both the appeals are heard together and decided by the following order:

(3.) Ramesh S/o. Ningappa Vandal aged about 22 years lost his life in an accident that has occurred on 06.04.2006. Claimants are the mother and dependent sisters as well as brother of the deceased. According to the claimants, the deceased was the cleaner, whereas the according to the Insurance Company the deceased was a coolie by profession. The Tribunal awarded compensation of Rs. 5,60,000/- with interest at 6% per annum thereon.