NEW INDIA ASSURANCE COMPANY LTD Vs. MEHRA BEGUM

JUDGEMENT

(1.) The appellant-Insurance Company has challenged the Award dtd. 30/7/2012 (for short 'impugned judgment) passed by the learned MACT Srinagar in a Claim Petition titled Mehra Begum and Ors. Vs. Gh. Mohi u din Rafique and Ors., whereby the amount of Rs.3,27,864.00 together with interest @ 6% P.A from the date of institution of the Claim Petition, has been granted as compensation in favour of claimants /respondents 1 to 5 payable by the appellant Company.

(2.) The impugned judgment has been assailed on the following grounds:-

(3.) Heard and considered.