ORIENTAL INSURANCE CO LTD Vs. T S SWAMIKANNU

JUDGEMENT

(1.) THE insurance company has filed the above appeal questioning the quantum fixed by the Tribunal.

(2.) A 65 years old lady, namely, the wife of the claimant, injured in the accident held on 6. 12. 2000. She filed a claim petition in O. P. No. 853 of 2001. Pending that petition, she died. So the said petition, namely, O. P. No. 853 of 2001 was withdrawn with liberty to file a fresh petition on the basis of the death of the deceased. Now the present petition is filed, namely, o. P. No. 1672 of 2001, claiming compensation of Rs. 2,00,000. The Tribunal has awarded a sum of Rs. 1,55,000. Challenging the same, the insurance company has filed the above appeal.

(3.) THE learned counsel appearing for the insurance company has submitted that earlier petition in O. P. No. 853 of 2001 was dismissed, claimants cannot sustain the present petition. He has also argued with respect to the quantum fixed by the tribunal.