NATIONAL INSURANCE CO. LTD Vs. KRISHNAPPA

JUDGEMENT

(1.) Heard learned counsel for the appellant-insurance company and learned counsel for respondents.

(2.) Though this appeal is listed for admission today, with the consent of both the parties, it is taken up for final disposal.

(3.) Factual matrix of the case of the claimant before the Tribunal is that the claimant met with an accident on 7/7/2014, as a result he had sustained fracture of humorous and suffered permanent disability and he was inpatient for a period of 15 days. Hence, he laid a claim before the Tribunal claiming compensation.