ORIENTAL FIRE AND GENERAL Vs. MEERA BAI

JUDGEMENT

(1.) APPELLANT by Shri P.C. Naik.

(2.) RESPONDENTS by Shri R.R. Jaiswal.

(3.) THIS L.P.A. has been preferred against the judgment of a learned Single Judge dated 22-8-86, whereby an appeal preferred by the appellant against the award dated 16-1-1986, passed by the Motor Accidents Claims Tribunal, Jabalpur, in Claims Case No. 44/82, was dismissed summarily.