NATIONAL INSURANCE CO. LTD. Vs. MOHAMMAD RAMZAN

JUDGEMENT

(1.) The appellant-Insurance Company has challenged the Award of the learned Motor Accidents Claims Tribunal, Srinagar on the following grounds:-

(2.) The learned counsel for the appellant has indeed argued the appeal in consonance with the averments contained in the appeal. The learned counsel appearing for the claimant/respondent No.1 has submitted that the Tribunal has passed the order in accordance with law. The compensation awarded is 'Just' in the facts and circumstances of the case.

(3.) The record of the Tribunal is also before the Court for perusal.