ORIENTAL INSURANCE COMPANY LIMITED Vs. V JAYANARAYANA REDDY

JUDGEMENT

(1.) AGGRIEVED by the Award dated 04.07.2006 in O.P.No.319 of 2004 passed by the Chairman, MACTcumII Additional District Judge, Madanapalle (for short the Tribunal), both Oriental Insurance Company Limited and claimant preferred M.A.C.M.A No.1016 and 1019 of 2010 respectively.

(2.) THE facts in brief are that:

(3.) THE parties in these appeals are referred as they stood before the Tribunal.