NEW INDIA ASSURANCE COMPANY LIMITED Vs. NELLAKOTI KANTHAMMA

JUDGEMENT

(1.) AGGRIEVED by the Award dated 23.03.2005 in OP No.400 of 2002 passed by the Chairman, M.A.C.T -cum -I Additional District Judge, Nalgonda (for short the Tribunal), the 2nd respondent in the OP/ New India Assurance Company Limited preferred the instant appeal.

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

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