NATIONAL INSURANCE CO. LTD Vs. SAHEB @ GADIVAN SAHEB

JUDGEMENT

(1.) CHALLENGING the compensation awarded in O.P.No.1730 of 2002 by the Motor Accident Claims Tribunal -cum -I Additional District Judge, Nizamabad (for short, 'the Tribunal') as excessive, the National Insurance Company Limited filed the instant M.A.C.M.A.

(2.) THE factual matrix of the case is thus:

(3.) NOW , the point for determination is: