LEELA Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) These two appeals are filed by the claimants and Insurer against the impugned judgment and award dated 26th March 2014 passed in MVC No.1802/2011 on the file of I Additional Senior Civil Judge and MACTVI, Mangalore, D.K. (hereinafter referred to as 'Tribunal' for short). While the claimants have filed the appeal for enhancement of compensation. The insurer has filed the appeal for reduction of compensation on the ground that the compensation awarded by the Tribunal is disproportion to the income of the deceased.

(2.) The Tribunal by its judgment and award has awarded a sum of Rs.4,62,000/- under different heads with interest at 6% per annum from the date of petition till the date of realization, as against the claim of the claimants for Rs.20,00,000/- along with interest at 12% p.a., on account of the death of the deceased late Sanjeeva in the road traffic accident.

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