NATIONAL INSURANCECOMPANY LIMITED Vs. BANDARI VENKATESWARLU

JUDGEMENT

(1.) CHALLENGING the compensation awarded in O.P.No.446 of 2005 dated 24.09.2007 by the Chairman, M.A.C.T -cum -VI Additional District Judge (FTC), Markapur (for short "the Tribunal"), the National Insurance company Limited, Ongole preferred the instant appeal.

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

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