VARADHARAJAN Vs. K MANIVANNAN

JUDGEMENT

(1.) MR. K. S. Narasimhan, learned counsel takes notice for the second respondent. By consent, the main appeal is taken up for final disposal at the time of admission itself.

(2.) THE appeal is preferred by the appellant/claimant against award dated

(3.) LEARNED counsel appearing for the second respondent/Insurance Company submitted that the Tribunal had considered all the relevant materials and evidence on record and came to the right conclusion and awarded a just, fair and reasonable compensation. Hence the order of the Tribunal is in accordance with law and the same has to be confirmed.