BLOSHING LAMURONG Vs. MEGHA ASSAM COAL MINES LTD

JUDGEMENT

(1.) HEARD Mrs. Purabi Sharma, learned counsel for and on behalf of the appellant, Oriental Insurance Co. Ltd. and also heard Mrs. A. Paul, learned counsel for and on behalf of the respondents, New india Assurance Co. Ltd.

(2.) FEELING aggrieved by the judgment and order dated 8. 11. 2006, passed in the m. A. C. Case No. 1 of 2003, this present appeal has been preferred under section 173 of the Motor Vehicles Act, 1988, challenging its legality and correctness.

(3.) THE core issue involved in this present appeal is whether the learned Tribunal assessed compensation by applying the correct multiplier?