ORIENTAL INSURANCE COMPANY LTD Vs. LAKSHMI

JUDGEMENT

(1.) Being not satisfied with the judgment and award dated 12.03.2009, passed by the MACT-VII, Hospet in MVC No.431/2008, the Insurance company has preferred this appeal and the claimants have also filed the Cross Objection No.865/2013 for enhancement of compensation.

(2.) Brief facts which are necessary for the disposal of this appeal are as under :

(3.) On issuance of notice, respondents No.1 to 3 have appeared before the tribunal. While the respondent No.3-Insurance company filed its written statement denying the averments made in the claim petition and other respondents did not choose to file any written statement. In the written statement of the Insurance company, there was also a contention as to the nonjoinder of the necessary parties.