THE ORIENTAL INSURANCE CO LIMITED Vs. CHANDRAWATI

JUDGEMENT

(1.) HEARD.

(2.) THE appellant-insurance company has filed this miscellaneous appeal against the impugned award dated 23.1.2004 passed by the learned 5th Additional Motor Accident Claims Tribunal (FTC), Surajpur, District Sarguja (for brevity 'the tribunal') in Claim Case No.10/2002.

(3.) NON-applicant No.2/respondent No.2 did not file her written statement.