ORIENTAL INSURANCE COMPANY LIMITED Vs. RAJOBAI

JUDGEMENT

(1.) This appeal is listed for hearing on I.A. No. 1957/2018, which is an application for vacating stay granted by by this Court on 6.12.2017.

(2.) In place of hearing this appeal on the said application, by the consent of learned counsel for the parties, it is finally heard because the record is already available.

(3.) This appeal is arising out of award dated 26.7.2017 passed by Ninth Additional Motor Accident Claims Tribunal, Bhopal in Case No. MVC/1392/2015 whereby the Claims Tribunal has awarded compensation to the tune of Rs.11,85,000/- on account of death of Kunwar Singh Bhalawi, aged 35 years, who was working as Mistri.