ORIENTAL INSURANCE CO. LTD. Vs. T. PACHAIYAPPAN

JUDGEMENT

(1.) This appeal has been filed by the Oriental Insurance Company against the award passed by the learned II Additional District Judge-Chief Judicial Magistrate, Motor Accidents Claims Tribunal, Krishnagiri in M.C.O.P.No.1638 of 2001 dtd. 31/12/2002.

(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 injured claimant has not preferred an appeal seeking for enhancement of compensation.