NATIONAL INSURANCE CO LTD Vs. URMILA GYANRAO KOSE

JUDGEMENT

(1.) RULE. Returnable forthwith. Heard finally with consent of parties.

(2.) THE facts giving rise to the appeal are as follows:

(3.) LEARNED Judge of the Tribunal recorded the evidence and found that respondents 1 to 3 were jointly and severally liable to pay compensation of Rs.3,00,000/-. Feeling aggrieved thereby the Insurance Company prefers this appeal.