NEW INDIA ASSURANCE CO. LTD. Vs. AMRITA DEVI

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 7,10,460/ - has been awarded to the appellant.

(2.) THE accident dated 19th November, 2003 resulted in the death of Girish Kumar. The deceased was survived by his widow, minor son and father who filed the claim petition before the learned Tribunal.

(3.) THE appellant has challenged the negligence of the driver of the offending vehicle and the quantum of compensation awarded to claimants/respondents No. 1 to 3.