ORIENTAL INSURANCE CO Vs. RETNARAJ

JUDGEMENT

(1.) Appeal is filed by the insurer. What is challenged is the quantum.

(2.) The parties are referred to in this judgment as they are shown in the memorandum of appeal. Appellant is the insurer. The sole respondent in the appeal is the claimant.

(3.) Two vehicles collided on 19.05.2011. Both the vehicles were insured with the appellant. The respondent sustained injuries in the accident. The facts stated above are either admitted or proved.