UNITED INDIA INSURANCE COMPANY Vs. A.BASEERA BEGUM

JUDGEMENT

(1.) Heard the learned counsel on either side.

(2.) The Insurance Company has filed this Civil Miscellaneous Appeal questioning the award dated 19.09.2013 made in M.C.O.P No.93/2012 on the file of the Motor Accidents Claims Tribunal, Sub Court, Periakulam on the ground of quantum.

(3.) The deceased Hassan Mohammed died in an accident on 05.07.2012. The first claimant is the wife while the others are children. The second claimant was aged 36 years. Therefore, it is reasonable to presume that the deceased would have been aged about 58 years.