KUMUD Vs. NATIONAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) CERTIFIED copy of the evidence recorded by the Claims Tribunal has been filed by the learned counsel for the Appellants. The same is taken on record.

(2.) THE Appeal is for enhancement of compensation of RS.12,90,540/ - awarded for the death of Deepak Panchal who died in a motor accident which occurred on 27.03.2009.

(3.) ON the other hand, it is submitted by the Respondent National Insurance Co. Ltd. that the compensation awarded is just and reasonable.