SHRIRAM GENERAL INSURANCE CO. LTD Vs. VIJAYASAMUNDEESWARI

JUDGEMENT

(1.) The Appellant/Insurance Company challenging the award in M.C.O.P. No.190 of 2015 on the ground of negligence and quantum.

(2.) The Claim Petitioners have filed Cross-Objection seeking enhancement of Compensation on the grounds discussed infra.

(3.) The Respondents 1 to 4 are the Claim Petitioners filed Claim Petition before the Tribunal claiming Compensation for the death of the husband of the First Respondent viz., Vijay Amirtharaj in the road accident on 21/9/2014 and after trial, a sum of Rs.1,07,39,224.00 has been awarded and hence, the Appeal.