ORIENTAL INSURANCE CO LTD Vs. HARI PRASAD

JUDGEMENT

(1.) Being aggrieved with the award dated 5.3.1994 passed in Claim Case No. 6/93 by the Motor Accident Claims Tribunal, Bilaspur, the appellant/insurer has filed this appeal u/s 173 of the Motor Vehicles Act.

(2.) The appellant/insurer has also filed I.A. No. 1/2009 for production of additional evidence (Insurance Policy).

(3.) During the pendency of the appeal, respondents 1 & 2/claimants have also filed their cross objection vide M.(C.)P. No. 821/2005 for enhancement of amount of compensation.