ORIENTAL INSURANCE CO. LTD. Vs. MALLAMMA AND ORS.

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) THE appellant is the 5th respondent/insurer of the offending vehicle bearing reg. No. KA -33/3175. before the MACT.

(3.) LEARNED counsel for the 6th respondent before the Tribunal i.e., 8th respondent herein submits that they have satisfied that part of the Award as against them and they have deposited the same before the Tribunal and are not aggrieved by the Judgment and Award of the Tribunal and would seek to support the same.