PREMIER PLANTATION LTD Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) HEARD the learned Counsel for the parties in O.P. No. 299/94, for determining the damages payable to the complainant by the Insurance Co. by the consent of the parties this Commission by order dated................Nambiar, former Judge of the High Court of Kerala for consensual adjudication. The relevant part of the order is quoted by the Arbitrator at page 7 which read as follows:

(2.) THEREAFTER the arbitrator had passed the award on 16.5.1996 after considering the contentions and evidence in detail. Against that award, the Insurance Company has filed objections.

(3.) AT the time of hearing of this matter, Counsel for the Insurance Company raised the following objections -