UNITED INDIA INSURANCE COMPANY LTD Vs. BHUVANESWARI

JUDGEMENT

(1.) Insurance Company has preferred this Civil Miscellaneous Appeal, on the point of negligence and quantum.

(2.) The claims tribunal has awarded compensation of Rs.55,04,500.00. The appellant-Insurance company has admitted the liability to the tune of Rs.33,02,700.00 and disputed the liability to the extent of Rs.22,01,800.00 and with interest it comes to Rs.24,32,084.00. Hence, the matter was posted before this Court, after satisfying the pecuniary jurisdiction.

(3.) For the sake of convenience, the parties are hereinafter referred to as per their ranking before the claims tribunal.