NATIONAL INSURANCE CO LTD Vs. JAGNI DEVI

JUDGEMENT

(1.) BY way of this appeal, the appellant ? Insurance Company seeks to impugn the award dated 28th April, 2009.

(2.) WITH the consent of the parties, the matter is taken up for final hearing at the admission stage.

(3.) IT is evident from the award that the compensation payable to the claimant was computed by the Tribunal in the following manner.