NEW INDIA ASSURANCE COMPANY LTD. Vs. DIVYA

JUDGEMENT

(1.) "This appeal is at the instance of the original third respondent, the insurance company, in OP(MV) No. 1339 of 2016 challenging quantum of compensation granted by the Tribunal as per award dated 07-04-2018. The original petitioners are arrayed as respondents herein.

(2.) Parties in this appeal will be referred to as to their status before the Tribunal for brevity and convenience.

(3.) Short facts: