UNITED INDIA INSURANCE COMPANY LTD Vs. ANITA MEDHI

JUDGEMENT

(1.) Heard Mr. H. Buragohain, the learned counsel appearing on behalf of the Appellant and Mr. S. Dutta, the learned Senior counsel assisted by Mr. A. Upamanyu, the learned counsel appearing on behalf of the Respondents.

(2.) The instant appeal is directed against the judgment and award dtd. 15/5/2019 passed in MAC Case No.168/2017.

(3.) The primary grounds of objection on which the instant appeal has been based is on two grounds.