UNITED INDIA INSURANCE COMPANY LTD Vs. SRINIVASAMURTHY

JUDGEMENT

(1.) The appellants/claimants have filed C.M.A.No.2268 of 2021 aggrieved by the quantum of compensation awarded by the Tribunal in M.C.O.P.No.1800 of 2013. The Insurance Company has filed C.M.A.No.1655 of 2022 challenging the finding of the negligence and regard to the quantum of compensation awarded by the Tribunal.

(2.) For easy convenience, parties are referred to as per their rank in M.C.O.P.No.1800 of 2013.

(3.) The claimants are the parents and brothers of the deceased Padmapriya.