NATIONAL INSURANCE CO. LTD., REPRESENTED BY ITS MANAGER NOW REPRESENTED BY ITS REGIONAL MANAGER Vs. SMT. K. RADHAMANI AND ORS.

JUDGEMENT

(1.) THIS appeal by the appellant/Insurer is directed against the impugned judgment and award dated 06.11.2009 passed in MVC No. 3771/2008 on the file of III Additional Judge & Member, MACT, Bangalore, (for short 'Tribunal'), for modification of the same. The Tribunal by its judgment and award has awarded a sum of Rs. 17,00,000/ - under different heads with interest at 6% per annum from the date of petition till the date of deposit, as against the claim of the claimants for a sum of Rs. 52,00,000/ -, on account of the death of the deceased Sri. T.H. Ramesh, in the road traffic accident.

(2.) IN brief, the facts of the case are:

(3.) THE said claim petition had come up for consideration before the Tribunal. The Tribunal, in turn, after appreciating the oral and documentary evidence and other material available on file, has allowed the said claim petition in part, awarding the compensation of Rs. 17,00,000/ - under different heads with interest at 6% p.a., from the date of petition till the date of deposit.