NEW INDIA ASSURANCE COMPANY LIMITED Vs. SMT. CHANDA

JUDGEMENT

(1.) Shri Pranay Gupta, Counsel for the appellant.

(2.) With consent of learned counsel for the parties, heard finally.

(3.) This appeal by the Insurance Company is arising out of the award dated 02.11.2015, passed in Claim case No.74/2015, whereby an award of Rs. 16,56,880/- alongwith an interest at the rate of 6% has been awarded.