IFFCO TOKYO GENERAL INSURANCE CO LTD Vs. MAHESWARI; MINOR MUTHUMADHAVAN; MINOR MUTHUSELVAM

JUDGEMENT

(1.) The Insurance Company questions the quantum of compensation.

(2.) On 31.12.2006, in a road accident, one High Court Raja sustained grievous injuries. He died on 01.01.2007. Then, he was 32 years old. The Tribunal awarded Rs.9,55,000/- to his dependants.

(3.) The learned Counsel for the appellant would contend that the Tribunal took higher multiplier and that has resulted in awarding them excessive compensation.