ORIENTAL INSURANCE CO.LTD Vs. BENNY BERNARD

JUDGEMENT

(1.) THE insurance company in a motor accident claim is the appellant herein. The respondent-claimant filed O.P(M.V.). No.882/2001 before the M.A.C.T., Ernakulam, for compensation on account of injuries and consequent disability suffered by him.

(2.) THE Tribunal awarded the following compensation under various heads:

(3.) WE have heard the learned counsel for the respondent also.