M S NATIONAL INSURANCE COMPANY LTD Vs. ARJUNAMMAL

JUDGEMENT

(1.) THIS Civil Miscellaneous Appeal has been preferred by the Insurance Company against the award dated 08-11-2000 passed by the Tribunal awarding a sum of Rs.2,94,000/-(Rupees Two Lakhs Ninety Four Thousand only) as against the claim of Rs.4,00,000/- (Rupees Four Lakhs only).

(2.) HEARD the learned counsel for the appellant and the learned counsel for the respondents 1 to 3.

(3.) ON the side of the claimants, two witnesses were examined namely PW.1, the first claimant and PW.2 cleaner and eye-witness to the accident. The following documents were marked on the side of the claimants.