MARUTHI BUS SERVICE FIRM Vs. SUDHA

JUDGEMENT

(1.) M/s. Maruthi Bus Service and the National Insurance Company Limited are the appellants in this appeal.

(2.) THE award, directing the second appellant, on behalf of the first appellant, to pay the compensation of Rs. 3, 99,500/- as against the claim of total compensation of Rs. 5, 00, 000/- is the subject matter of the challenge before this Court in this appeal.

(3.) I heard Mr. S. Aruhkumar, the learned counsel appearing for appellants and Mr. V. Kuberan, learned counsel for respondents and perused the records.