RAMVRAKCHH Vs. KALLU SINGH

JUDGEMENT

(1.) LEARNED counsel for respondent no.3/ New India Insurance Co. Ltd.

(2.) HEARD on IA No. 5919/12, an application for taking documents on record.

(3.) LEARNED counsel appearing for respondent no.3/ Insurance Co. has opposed the prayer made by appellants and submitted that award passed by the Tribunal is proper and no interference is called for in this appeal by this Court.