PAVANA Vs. RELIANCE GENERAL INSURANCE CO LTD

JUDGEMENT

(1.) This appeal is by the claimant challenging the judgment and award of the Tribunal on the ground of liability as well as quantum of compensation awarded by the Tribunal.

(2.) Heard. The appeal is admitted and with the consent of learned Counsel appearing for the parties, it is taken up for final disposal.

(3.) For the sake of convenience parties are referred to as they are referred to in the claim petition before the Tribunal.