MOHANA Vs. MEENA

JUDGEMENT

(1.) The claimant is in appeal.

(2.) The Tribunal in the earlier round of litigation had awarded a sum of Rs.4,56,400/-. The said award was challenged in M.F.A.No.9077/2010 and this Court by order dated 25.07.2011 was pleased to set aside the award of the Tribunal and remanded the same with a direction to the Tribunal to afford an opportunity to the appellant to lead additional evidence and dispose of the same in accordance with law.

(3.) The fact that the accident occurred on 20.05.2008 and the fact that the offending vehicle was insured are not in dispute.