RELIANCE GENERAL INSURANCE COMPANY LTD Vs. ASHWATHAMMA

JUDGEMENT

(1.) The appeal in MFA No. 8023/2013 by the insurer and the appeal by the claimants in MFA CROB No.128/2014 challenge the judgment and award dated 03.12.2012 made by MACT, Bengaluru (SCCH-15) allowing the MVC No. 550/2011 whereby a compensation pf Rs.7.32,000/- is awarded to the parents of the deceased boy.

(2.) The brief facts of the case are;

(3.) The factum of accident and the resultant death are not in challenge. These facts having been attained finality in other connected matters that are stated to have been dismissed by this Court. The challenge by the insurance company is on the ground that the compensation is on the higher side. The challenge by the claimants is on the ground of inadequacy of compensation.