RATHNAMMA Vs. ORIENTAL INSURANCE CO LTD

JUDGEMENT

(1.) Though these appeals are posted for admission, the same are taken up for final disposal at the consent of both learned counsel.

(2.) The claimants in MFA No.10197/2013 have preferred the appeal seeking enhancement of compensation awarded by the Tribunal in MVC No.4580/2012, wherein a sum of Rs.5,91,000/- along with interest at the rate of 6% p.a. was awarded for the death of one Sri Chandrashekaraiah in a road traffic accident.

(3.) I have heard the learned counsel appearing for the appellants and learned counsel appearing for the insurance company/respondent No.1.