UNITED INDIA INSURANCE CO.LTD Vs. MINOR BALAMBIGAI

JUDGEMENT

(1.) This appeal has been filed by the insurance company challenging the impugned award dated 11.09.2014 passed by the MACT, III Additional District Judge, Poonamallee in MCOP.No.73 of 2013.

(2.) The appellant/insurance company has challenged the impugned award on the following grounds :-

(3.) The Tribunal under the impugned award had directed the appellant/insurance company to pay a compensation of Rs.18,02,000/- to the respondents/claimants as detailed hereunder :-