NATIONAL INSURANCE COMPANY LIMITED Vs. SIVAKUMAR

JUDGEMENT

(1.) This Appeal has been taken up for hearing through Video Conferencing

(2.) The Appellant/Insurance company has challenged the award only on the ground that the quantum of compensation awarded by the Tribunal to the first respondent is excessive. According to them, the Tribunal ought not to have adopted the multiplier method in assessing the compensation.

(3.) Heard Mrs.N.B.Surekha, learned counsel for the Appellant and Mr.Lokesh, learned counsel for the first respondent. Despite service of notice on the second respondent, there is no representation on his side.