UNITED INDIA INSURANCE CO LTD Vs. M PAPAMMA

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) The appellant is the insurer and respondents 1 to 5 are the claimants being the legal representatives of one Sri.Mugilappa, who died in the accident. 6th respondent is the insured/owner of the offending vehicle.

(3.) Appellants are before this court being aggrieved by the order of Workmen's Compensation Commissioner, Kolar allowing the claim petition preferred by respondents 1 to 5 and awarding compensation of Rs. 2,29,635/-.