UNITED INDIA INSURANCE CO. LTD Vs. VASANTHA

JUDGEMENT

(1.) This appeal is preferred by the Insurance Company against the award of a sum of Rs.5,00,000/- towards compensation to the respondents 1 and 2, due to the death of their son in a motor vehicle accident.

(2.) The case in brief, is as follows:

(3.) Challenging the same, the appellant Insurance Company has filed the present Civil Miscellaneous Appeal.