RAMESH KOLL Vs. RAJNI

JUDGEMENT

(1.) Heard finally with consent.

(2.) Learned Counsel appearing for the appellant submits that the amount, which has been awarded by the Tribunal is on the lower side and the appellant is entitled for the enhancement of the said amount.

(3.) Learned Counsel for the Insurance Co. has pointed out that in the meanwhile the original claimants have died and the L.Rs. have been brought on record, therefore, the L.Rs. are entitled to enhancement only under the head of loss of estate and that the adequate amount has been awarded under the other heads.