TARA DEVI Vs. ORIENTAL INSURANCE COMPANY

JUDGEMENT

(1.) Leave granted.

(2.) Application for deletion of the name of appellant no.2 from the array of the parties, as he has passed away, is allowed.

(3.) This appeal is directed against the judgment and order dtd. 12/10/2017 passed by the High Court of Delhi in MAC. APPEAL NO.306/2011 whereby the High Court has modified the Award of the Tribunal.