JAYANTHI AND ORS. Vs. LISSY THOMAS AND ORS.

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.) IN brief, the facts of the case are:

(3.) THE said claim petition had come up for consideration before the Tribunal. The Tribunal, after appreciating the oral and documentary evidence and other material available on file, has allowed the claim petition in part and awarded the compensation of Rs. 4,74,683/ - under different heads with interest at 6% p.a., from the date of petition till payment.