MANAGER, UNITED INDIA INSURANCE COMPANY LIMITED Vs. KRISHNAKUMARI

JUDGEMENT

(1.) For the sake of convenience, the parties are referred as per their ranks in the claim petition.

(2.) These appeals are filed by the claimants as well as Insurance company questioning the quantum of compensation.

(3.) It is not in dispute that the husband of the first claimant and father of the claimants 2 to 4 namely Thangaraju died in a road accident that had taken place on 10/11/2015 involving Toyota car belongs to the first respondent insured with the second respondent.