NEW INDIA ASSURANCE CO. LIMITED Vs. INDIRAGANDHI

JUDGEMENT

(1.) C.M.A.No.1898 of 2015 is filed by the Insurance-Company and the other C.M.A.No.521 of 2017 is filed by the claimant.

(2.) Both the appeals arise out of the same claim petition, in which, the claimant was injured. The parties are referred to as claimant and respondent as before the Tribunal below.

(3.) The facts in brief are as follows:-