ORIENTAL INSURANCE CO. LTD. Vs. DEVIDASRAO

JUDGEMENT

(1.) Heard finally with the consent of learned Counsel for the parties.

(2.) Present appeal is preferred by the appellant against the judgment and award passed by the Member, Motor Accident Claims Tribunal, Amravati in MACP No.373/2010 by which the Claim Petition of the claimant is allowed and the compensation was granted to the claimants at the tune of Rs.20,19,254.00.

(3.) This appeal is presented by the Insurance Company challenging the judgment and award. (Parties shall hereinafter referred as per their original nomenclature in the claim petition).