ORIENTAL INSURANCE CO LTD Vs. KIRAN DEVI

JUDGEMENT

(1.) By allowing LA. No. 02/2009, the documents filed along with this application are taken on record.

(2.) Learned Counsel for the appellants are heard on admission.

(3.) This is insurer's appeal against the impugned award dated 27-4-2009, passed by the Motor Accidents Claims Tribunals, Korea (Baikunthpur) (for short "the Tribunal") in Motor Accident Claim Case No. 39/2008.