LEGAL MANAGER Vs. KUM. RAQIYAH

JUDGEMENT

(1.) This is a appeal by the Insurer against the judgment and award dtd. 7/2/2019 passed by the Tribunal in M.V.C.No.823 of 2018 challenging quantum as well as negligence/liability to pay compensation.

(2.) Heard the learned Advocate, Shri.B.Pradeep appearing for the appellant through video conferencing. Similarly, Shri.N.Gopalkrishna, the learned Advocate for Respondent Nos.1 to 3, who is also appearing through video conferencing.

(3.) We refer the parties herein as per their rank before the Tribunal.