NEW INDIA ASSURANCE CO. LTD. Vs. VELUMURUGAN V.

JUDGEMENT

(1.) The Insurance Company has filed this appeal aggrieved by the Judgment and Award passed by the MACT., Bangalore on 14.8.2013 in MVC No.6424/2011.

(2.) Heard the learned Counsel for the parties.

(3.) The appellant-Insurance Company has filed this appeal questioning the liability saddling on it and also to reduce the quantum of compensation granted by the Tribunal.