DIVISIONAL MANAGER, ORIENTAL INSURANCE COMPANY LTD Vs. YARRAMMA

JUDGEMENT

(1.) Though this matter is listed for admission, with consent of both the counsel, we have heard both the sides at length on the main matter itself. Hence, it is taken up for final disposal.

(2.) This is an appeal filed by the appellant /Insurance company as against the judgment and award dated 28.02.2017 passed in M.V.C.No.1231/ 2018 by the file of Principal Senior Civil Judge cum Motor Accident Claims Tribunal-III, at Ballari (herein after referred to as 'the Tribunal' , for the sake of brevity) questioning the legality and correctness of the same.

(3.) For the sake of convenience, the parties are referred to, in terms of their status before the Tribunal.