UNITED INDIA INSURANCE COMPANY LIMITED Vs. KAVITA

JUDGEMENT

(1.) This appeal is preferred by the Insurance Company challenging the judgment and award passed by the FTC-III Court, Belgaum (hereinafter referred to as 'the Tribunal' for short) in MVC No.986/2012 dated 20.03.2014 awarding compensation in a sum of Rs.21,19,000/-.

(2.) Though notices were served upon the respondents/claimants by this Court, they remain unrepresented.

(3.) Heard the learned counsel for the appellant- Insurance Company and perused the records.