IBRAHIM Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) Though this matter is posted today for orders, with the consent of learned counsel appearing for both the parties, the same is taken up for final disposal.

(2.) The Tribunal by its judgment and award, has awarded a sum of Rs. 6,68,000/- under different heads with current and future interest at 6% per annum as against the claim of the appellants for a sum of Rs. 25,00,000/-, on account of the death of the deceased Sri. Irafath, in the road traffic accident.

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