PUTTALAKSHMAMMA Vs. NATIONAL INSURANCE CO. LTD. AND ORS.

JUDGEMENT

(1.) Delay of 212 days in preferring review petition is condoned for the reasons explained by the petitioner in the affidavit. Accordingly, I.A.No. 1/2016 stands disposed of.

(2.) Briefly stated, on the death of widow Puttamma in road traffic accident that occurred on 29.12.2004, two claim petitions were filed. The mother of the deceased filed claim petition which was registered in MVC No.4/2007 and parents-in-law of the deceased filed claim petition which was registered in MVC No.88/2008 before MACT Nagamangala ("Tribunal" hereinafter).

(3.) Both petitions were considered by the Tribunal and a common award was passed. The mother of the deceased claimant in MVC NO.4/2007 was awarded compensation of Rs. 4,42,000/- with interest at 6% p.a. and parents-in-law in MVC No.88/2008 were awarded compensation of Rs. 2,41,000/- with interest at 6% p.a. Aggrieved by the quantum of compensation the insurer challenged the award before this Court in M.F.A No.11610/2011 c/w M.F.A. No.11611/2011.