HADISAN KHATOON Vs. DINESH KUMAR PURSWANI

JUDGEMENT

(1.) Though this matter was listed for orders, yet on consent of learned Counsel for the parties, it is finally heard.

(2.) Heard Mr. Pramod Kumar Pandey, learned Counsel for the Appellants and Mr. Barun Kumar Choudhary, learned Counsel for the Insurer.

(3.) In this appeal challenge is to the order dated 28th April, 2009 passed by the learned District Judge-cum-Claims Tribunal, East Champaran at Motihari in Claim Case No. 11/2006, whereby he has awarded a sum of Rs. 1,30,000/- for the death of the deceased who is stated to be a mason.