UNITED INDIA INSURANCE COMPANY LIMITED Vs. T MUTHULAKSHMI

JUDGEMENT

(1.) BEING aggrieved by the award of compensation of Rs.2,75,000/ - the Appellant/Insurance company has preferred this appeal.

(2.) BRIEF facts which are necessary for disposal of this appeal are as follows: -

(3.) SUPPORTING the finding of the Tribunal, the learned counsel for the First respondent/Claimant Mr.N.Damodaran has submitted that having regard to the nature of injuries, the Tribunal has awarded just compensation and the same cannot be interfered with.