ORIENTAL INSURANCE CO LTD Vs. AKILA

JUDGEMENT

(1.) CM .APPL.4617/2015(Exemption) Exemption allowed, subject to all just exceptions.

(2.) APPLICATION stands disposed of.

(3.) CHALLENGE is to the award/judgment dated 19th December, 2014 (in M.A.C. Petition No.50/2013 Unique ID No.02402C0141762013) assessing compensation of Rs.8,96,328/ - for the death of son of the Respondents No.1 and 2 owing to the vehicle insured with the appellant.