ORIENTAL INSURANCE COMPANY LIMITED Vs. LAXMAMMA

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant- Insurance Company and the learned counsel appearing for respondent No.1-claimant.

(2.) This appeal is filed challenging the judgment and award dtd. 29/11/2012 passed in M.V.C.No.765/2009 on the file of Principal Civil Judge (Sr.Dn.) & MACT., Mandya ['the Tribunal' for short].

(3.) The parties are referred to as per their original rankings before the Tribunal to avoid confusion and for the convenience of the Court.