DEEPA Vs. PERMANENT LOK ADALAT

JUDGEMENT

(1.) The petitioner has filed the captioned writ petition seeking to challenge Ext.P4 award passed by the 1st respondent herein by which certain insurance benefits claimed by her with respect to the death of her husband were rejected.

(2.) The short facts necessary for the disposal of this writ petition are as follows: -

(3.) The 1st respondent authority issued Ext.P4 award dtd. 20/2/2018 finding that: -