UNITED INSURANCE COMPANY LIMITED Vs. R.JAYAPRAKASH

JUDGEMENT

(1.) This appeal has been filed by the Insurance Company challenging the Award dated 21.12.2012 passed by the Special Sub Judge, Coimbatore in MCOP No.1603 of 2012.

(2.) The brief facts leading to the filing of the instant appeal are as follows:-

(3.) Aggrieved by the quantum of compensation awarded by the Tribunal, this appeal has been filed by the Insurance Company.