THE ORIENTAL INSURANCE COMPANY LTD. Vs. NAMA NARSIAH

JUDGEMENT

(1.) Aggrieved by the Award dated 18.07.2006 in O.P.No.526 of 2004 (old OP No.1078 of 2002) passed by the Chairman, M.A.C.T -cum -II Additional District Judge, Nalgonda at Suryapet (for short 'the Tribunal'), R2/Oriental Insurance Company 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 lower Tribunal.