ORIENTAL INSURANCE CO LTD Vs. TUPURI BALA DAS

JUDGEMENT

(1.) This appeal is directed against the Award dated 22.12.97 passed by the learned Tribunal in M.A.C.T. Case No 41/92 awarding Rs. l,37,400/-to the claimant including Rs 25,000/ - as no fault liability.

(2.) I have heard Mr. B.N. Sarmah, learned counsel for the petitioner as well as Mr. B Debnath, learned counsel for the respondents.

(3.) The Tribunal has ordered Divisional Manager, Oriental Insurance Company Limited to pay the entire awarded amount. This appeal has been preferred by the Insurance Company.