SUVARNA; RAMYA; RANJITHA; RADHIKA; RACHANA; SIDDALINGAMMA; MANAGER Vs. I C I C I LOMBARD MOTOR INSURANCE; KRISHNAIAH D C

JUDGEMENT

(1.) These appeals by the claimants and by the Insurer respectively are arising out of the same judgment and award dated 06/02/2013, passed in MVC No. 520/2008, by the Additional Senior Civil Judge and Member, Additional Motor Accident Claims Tribunal, Ramanagaram, (hereinafter referred to as Tribunal for short).

(2.) By its judgment and award, the Tribunal has awarded a sum of Rs. 6,70,000/- with interest at 6% p.a., from the date of petition till the date of payment as against the claim made by the claimants for a sum of Rs. 50,00,000/-, on account of the death of the deceased Sri. Kumar, in the road traffic accident that occurred on 29.11.2007 at about 11.00 p.m.

(3.) Aggrieved by the said judgment and award of the Tribunal, the claimants have filed an appeal seeking enhancement of compensation and whereas, the Insurer has filed an appeal on the ground that, when the involvement of the vehicle insured with it is in dispute, issuing a direction to the Insurer to indemnify the award amount cannot be sustained and is liable to be set aside.