RUSHI Vs. ORIENTAL INSURANCE CO. LTD.

JUDGEMENT

(1.) Heard Ms. P Bhattacharya, learned counsel for the appellant. Also heard Ms. M Choudhury, learned counsel for the respondent No. 1 Insurance Company and Mr. B Borah, learned counsel for the respondent Nos. 2 and 3.

(2.) The present appeal is preferred by the claimant against the judgment and award dtd. 23/2/2018 passed in MAC Case No. 1431/2014 being aggrieved by the quantum of award. The Insurance Company has not preferred any appeal against the aforesaid judgment nor any cross- objection has been filed in the present proceeding.

(3.) The brief facts, which are necessary for determination of the present appeal can be summarized as follows: