MANAGER ORIENTAL INSURANCE COMPANY LIMITED Vs. THIMANNA @ THIPPANNA

JUDGEMENT

(1.) NOTICE to respondent Nos.3 and 5 in MFA.Crob No.185/2009 is dispensed with as per the memo filed by Sri Harish Kumar.

(2.) HEARD the learned counsel appearing for the parties. Both the matters are admitted and they are taken up for final disposal with the consent of learned counsel appearing for the claimants as well as the insurer.

(3.) MFA No.3285/2009 is filed by the insurer, on the ground that the amount of compensation awarded in favour of the claimants in a sum of Rs.8,75,000/ - is exorbitant and excessive. Cross objection has been filed by the claimants, on the ground that the compensation so awarded pursuant to the death of Manjunath, who was hardly aged about 21 years is grossly inadequate.