SIVANKUTTY MUPPATHUVELIVEEDU Vs. JAYAKUMAR JAGADA BHAVANAM

JUDGEMENT

(1.) Sobha. She died in a road accident. Her heirs approached the tribunal claiming compensation. The tribunal awarded them a compensation. The appellants are not satisfied with the quantum. Hence are they in appeal.

(2.) It was on 25.1.2009 the accident. Sobha was riding as a pillion on her husband's motorbike. The said bike was knocked down from behind by the bike driven by the 1st respondent. The accident was the result of rash and negligent riding of the bike by the 1 st respondent. The said vehicle was owned by the 2 nd respondent. It was insured with the 3 rd respondent. The above are facts either admitted or proved.

(3.) Heard Sri.George Varghese Perumpallikuttiyil, the learned counsel for the appellants and Sri.M.A.George, the learned counsel for the 3 rd respondent.