VIRENDRA SRIVASTAVA Vs. SURENDRA LAI SRIVASTAVA AND ANOTHER

JUDGEMENT

(1.) ALL these three appeals have arisen out of'one and the same judgment dated 26 -05 -2005 of the District Consumer Forum, Gorakhpur whereby a compensation of Rs.2,00,000/ - was awarded with the direction to Dr. Virendra Srivastava and the National Insurance Company Limited to pay the aforesaid amount of compensation within one month.

(2.) ALL the three parties felt aggrieved of the said judgment.

(3.) THE complainants Sri Surendra Lal Srivastava and others have preferred Appeal No. 1360/2005 highlighting their grievance and prayed for an award of higher compensation as demanded by them in their complaint. According to them the awarded amount is inadequate. As a matter of fact, as pleaded by them, it should be atleast Rs.4,50,000/ - alongwith interest.