RELIANCE GENERAL INSURANCE CO. LTD Vs. GUNDELA DAMODARAND

JUDGEMENT

(1.) THIS MACMA is directed at the instance of Reliance General Insurance Company Limited against the Award dated 09.06.2009 in M.V.O.P.No.582 of 2007 passed by the Chairman, MACT -cum -Principal District Judge, Ranga Reddy District, L.B.Nagar, Hyderabad (for short the Tribunal).

(2.) THE facts in brief are thus:

(3.) THE only point urged by the learned counsel for appellant is that the claimants are admittedly majors earning their own income and not depending on the deceased and as such, the Tribunal ought not to have granted compensation under the head loss of dependency. The Tribunal thus committed a grave error and so the appeal may be allowed and award may be set aside.