GENERAL MANAGER Vs. GOURI DEY (NAG)

JUDGEMENT

(1.) Heard Mr. K. De and Mr. R. Saha, learned counsel appearing for the appellant. Also heard Mr. S. D. Choudhury, and Mr. S. Lodh, learned counsel appearing for the respondents.

(2.) Brief facts are as under:

(3.) In so far as the claimant is concerned, the award is one of composite liability. This is essentially, therefore, an issue between the two insurance companies.