UNITED INDIA INSURANCE COMPANY LIMITED Vs. CHANDRAN

JUDGEMENT

(1.) This appeal is preferred by the Insurance Company against the award of a sum of Rs.1,40,000/- by the Tribunal towards compensation to the first respondent due to the injuries sustained by him in a motor vehicle accident.

(2.) The case in brief, is as follows:

(3.) Challenging the same, the Insurance Company has come up with this appeal.