ORIENTAL INSURANCE COMPANY LIMITED Vs. RETHI K

JUDGEMENT

(1.) THE insurer is the appellant. Quantum is the only dispute. Claimants are the wife, daughters and mother of the deceased. THE wife was aged 31 years at the time of the claim. THE deceased was a school teacher in Government service earning an income of Rs.8,550/- on the date of the accident. THE Tribunal initially directed payment of an amount of Rs.15,67,000/- as compensation as per the details shown below:

(2.) ON an application for review, the Tribunal considered the matter afresh and reduced the quantum of compensation to Rs.13,51,000/-. The appellant claims to be aggrieved by the impugned award even now.

(3.) THIS appeal is, in these circumstances, dismissed in limine.