DIVISIONAL MANAGER Vs. C RAMESH

JUDGEMENT

(1.) THE present appeal is filed by the United India Insurance company against the award passed in MCOP. No. 947 of 2001 dated 4. 8. 2003.

(2.) NOTICE of Motion was issued to the respondents indicating that the appeal would be disposed of at the stage of admission. Thereafter, the matter has been placed for disposal.

(3.) LEARNED counsel appearing for the Insurer/ appellant contended that the latter finding of the Tribunal is without any basis and in fact no additional premium had been paid for the non-fare paying passenger.