ORIENTAL INSURANCE CO LTD Vs. AKKAYAMMA

JUDGEMENT

(1.) BEING aggrieved by the judgment and award dated 24-11-2004 passed in MVC No. 6396/03 on the file of the IX Add. Judge, Member, mact-7, Court of Small Causes. Bangalore, (SCCH No. 7), the insurer of Motor Cycle bearing Registration No. KA04 X 112 has presented this appeal inter alia contending that the compensation awarded by the tribunal is excessive and exorbitant and therefore, it is liable to be reduced.

(2.) ON service of notice of this appeal, respondents nos. 1 to 6, who were petitioners before the Tribunal, have appeared through their learned counsel.

(3.) WE have heard both sides.