SYED RESHMA Vs. T PARI

JUDGEMENT

(1.) This appeal though listed for admission, with the consent of the learned counsel for both the parties, the matter is taken up for final disposal.

(2.) Heard the learned counsel for the appellants - claimants and the learned counsel for respondent No. 2 - Insurance Company and perused the records. Notice to Respondent No.1 has been dispensed with.

(3.) The legal heirs, who are the dependents of the deceased Syed Nayaz Ameer have preferred this appeal, being not satisfied with the quantum of compensation awarded by the Tribunal in the impugned judgment dated 16.04.2014 in MVC No.3124/2013, seeking enhancement of compensation.