UNITED INDIA INSURANCE CO. LTD Vs. SHIVAJI

JUDGEMENT

(1.) THE United India Insurance Co. Ltd., the insurer of offending lorry, owned by fourth respondent, mainly disputes the quantum of compensation awarded to respondents 1 and 2 on account of death of one Balaji.

(2.) ON 24.06.2009, the road accident took place. In this, one Balaji died. His brother-first respondent, grandmother-second respondent have claimed compensation. They were granted Rs.4,66,500.00.

(3.) ON the other hand, the learned counsel for the respondents 1 and 2 would submit that first respondent is a sick person, unable to earn and second respondent is an age old lady, they were dependent on the deceased. What was granted itself is less. The father and grandfather of the deceased are not alive.