NATIONAL INSURANCE COMPANY LTD. Vs. KRISHNAKUMARI

JUDGEMENT

(1.) As both the appeals arise out of the same award, they are taken up together and disposed of by a common order.

(2.) For the sake of convenience, the parties are referred to as per their ranks in C.M.A.No.2131 of 2016.

(3.) The deceased claimant filed M.C.O.P.No.1424 of 2008 claiming a sum of Rs.75 lakhs. The Tribunal was pleased to award a sum of Rs.30,43,703/-. The award of the Tribunal was not only for the death of the deceased. The deceased claimant died during the pendency of the proceedings. Respondents 1 to 4/claimants marked Exs.P1 to P38 while examining five witnesses. On behalf of the insurer, neither any documentary evidence was marked nor any witness has been examined.