BRANCH MANAGER, ORIENTAL INSURANCE CO LTD Vs. PARVATAMMA

JUDGEMENT

(1.) I have heard the learned counsel for the appellant and the learned counsel for the respondents 1 to 5 and perused the records.

(2.) This appeal is preferred by the appellants against the judgment and award passed by the Court below in WC.NF. No.436/2007 dated 27.11.2008 and awarded compensation in a sum of Rs. 3,79,592/- with interest at 12% p.a.

(3.) Brief facts of the case are as under: