P. RAMAN KUTTY Vs. P. JAMUNA

JUDGEMENT

(1.) THE owner of the vehicle and the Oriental Insurance Company Limited are the appellants herein.

(2.) AGGRIEVED by the award of Rs. 1,41,000/-, as against the claim of total compensation of Rs. 2,50,000/-, this appeal has been presented before This Court.

(3.) THIS appeal, filed by the Insurance Company and the owner of the vehicle, which involved in the accident, would relate to the claim petition filed by Jamuna in O.P. No. 2832 of 1991. Though she claimed Rs. 2,50,000/-, the Tribunal awarded only Rs. 1,41,000/-. This award is the subject-matter of challenge before This Court, both by the Insurance Company and the owner of the vehicle through the appeal and the claimant, Jamuna, through the cross-objection.