NATIONAL INSURANCE CO. LTD. Vs. HEMANTI AND ORS.

JUDGEMENT

(1.) CM No. 11197/2009.

(2.) FOR the reasons stated in the application, the service of respondents No. 7 and 8 is dispensed with. Cm stands disposed of.

(3.) THE appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 8,40,000/ - has been awarded to claimants/respondents No. 1 to 6.