UNITED INDIA INSURANCE CO.LTD Vs. URMILA SHARMA

JUDGEMENT

(1.) THE appellants have challenged the award of the learned Tribunal whereby compensation of Rs.7,44,280.00 has been awarded to the claimants. The appellant, in appeal No.499/2007, seeks reduction of the award amount whereas the appellants, in appeal No.14/2008, are seeking enhancement of the award amount.

(2.) THE accident dated 1st June, 2005 resulted in the death of Sushil Kumar Sharma. The deceased was survived by his widow and three sons, who filed the claim petition before the learned Tribunal.

(3.) THE learned counsel for the appellant in MAC 499/2007 has urged the following grounds at the time of hearing of this appeal:-