ORIENTAL INSURANCE CO.LTD. Vs. SARABEE

JUDGEMENT

(1.) This appeal has been filed by the Oriental Insurance Company against the award passed by the learned I Additional District Judge, Motor Accidents Claims Tribunal, Krishnagiri in M.C.O.P. No.1146 of 2001 dated 29.04.2002.

(2.) The brief facts of the case is as follows:-

(3.) Aggrieved over the said award, the Insurance Company has filed the present appeal. It is to be noted that the claimants have not preferred an appeal seeking for enhancement of compensation.