LAKSHMI Vs. MANI

JUDGEMENT

(1.) THE claimants are the appellants.

(2.) THE claimants filed a claim petition seeking for the award of compensation of Rs. 8 lakhs for the death of the husband of the first appellant, since he died in the road accident when the lorry belonging to the second respondent which was insured with the Insurance Company, the third respondent herein, hit against the deceased.

(3.) 1 have heard learned Counsel for the appellants and the third respondent.