LAWS(KAR)-2012-7-422

ORIENTAL INSURANCE CO. LTD Vs. K.C. SUBRAMANYAM

Decided On July 12, 2012
ORIENTAL INSURANCE CO. LTD Appellant
V/S
K.C. Subramanyam Respondents

JUDGEMENT

(1.) THE Insurance Company has preferred this appeal challenging the liability to pay the compensation to the claimant in MVC No.5667/2005, which is fastened on them by the Claims Tribunal.

(2.) FOR the purpose of convenience, the parties are referred to as they are referred to their rank in the claim petition.

(3.) ON the aforesaid pleadings, the Tribunal framed the following issues:-