BRANCH MANAGER Vs. JEYANTHI

JUDGEMENT

(1.) Heard the learned counsel appearing for both sides and perused the records carefully.

(2.) It is a case of fatal. The manner of the accident is not in dispute. The Tribunal has awarded a sum of Rs.6,40,000.00 towards loss of income; Rs.10,000.00 towards funeral expenses; Rs.1,00,000.00 towards loss of love and affection and thus, totally, a sum of Rs.7,50,000.00 awarded as compensation by the Tribunal and the same was directed to be paid by both the seventh respondent / owner of the vehicle and the appellant / Insurance Company with 7.5% interest from the date of petition till the date of deposit.

(3.) The appellant / Insurance Company has filed the Civil Miscellaneous Appeal questioning the quantum and liability.