NATIONAL INSURANCE COMPANY LIMITED Vs. LEELA

JUDGEMENT

(1.) Challenging the award passed by the Tribunal directing the appellant herein to pay the compensation amount of a sum of Rs.11,57,000.00, the appeal has been filed by the Insurance Company on the ground of liability and also negligence fixed by the Tribunal.

(2.) For the sake of convenience, the parties are referred to herein, as per their rank before the Trial Court.

(3.) The brief facts, leading to the filing of this Civil Miscellaneous Appeal, are as follows:-