NEW INDIA ASSURANCE COMPANY LTD Vs. GITA DEVI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The writ petitioner-New India Assurance Company Ltd. being aggrieved by the award dated 05.06.2006 passed in PreLitigative Case No. 1232 of 2004 by the Permanent Lok Adalat, Dhanbad whereby the petitioner- company has been directed to pay a sum of Rs. 1,36,690 out of the total award of Rs. 2,73,380/- being liability apportioned upon the InsuranceCompany as compensation to the respondent nos. 1 to 5.

(3.) Upon notice, private respondents have appeared through their counsels.