MANAGING DIRECTOR Vs. MANIKA NAIDU

JUDGEMENT

(1.) THIS Appeal coming on for hearing on this day, upon perusing the petition of Appeal, the order of the Lower Court and the material papers in the case and upon hearing the arguments of Mr. S. V. Vasanthakumar, advocate for the Appellant and of Mr. P. S. Kothandaraman, Advocate for the respondents, and this Court while disposing of the appeal and in modification of the Award of the Tribunal below, doth order and decree as follows; 1. That the Respondents 1 and 2/claimants 1 and 2, be and hereby are entitled to compensation amount of Rs. 5,09,000/- (Rupees five lakhs and nine thousand only) instead of Rs. 4,12,300/- (Rupees four lakhs twelve thousand and three hundred only) as awarded by the Tribunal below; 2. That the Respondents 1 and 2/claimants 1 and 2 be and hereby are entitled to an interest of 9% on the award amount from the date of filing of the claim petition till the date of payment. 3. That in other respects, the Award of the Tribunal below do stand; and 4. That there be no costs in this Appeal. At the time of hearing the stay petition, on request of learned counsel appearing for both sides. The appeal itself is taken up for disposal.

(2.) THE appeal has been filed by the Insurance Company challenging the award of the Tribunal.

(3.) EXCEPT to plead that the evidence of P. W. 2, the eye-witness could not be relied upon, there is no other material in the present appeal to negative the finding of the Tribunal.