NATIONAL INSURANCE COMPANY LTD Vs. RAJESWARI

JUDGEMENT

(1.) The appeal in C.M.A.No.2551 of 2010 has been filed by the Insurance Company challenging the quantum of compensation awarded to the claimants. The claimants are the legal representatives/dependants of the deceased-Muthupandi.

(2.) In the appeal, the claimants 1 to 5 are arrayed as respondents 1 to 5. The respondents 1 and 2 before the Tribunal are respondents 6 and 7 in the appeal and as they remained exparte before the Tribunal, notice has been dispensed with.

(3.) The brief facts of the case are as follows:-