NEW INDIA ASSURANCE CO.LTD Vs. RAMESH

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 8,59,200/- has been awarded to the claimant. The appellant seeks reduction of the awarded amount.

(2.) THE accident dated 19th April, 2004 resulted in death of Meghraj. The deceased was survived by his widow, two minor sons and parents who has filed the claim petition before the Tribunal.

(3.) THE amount awarded by the learned Tribunal is just, fair and reasonable and needs no interference. The appeal is therefore, dismissed.