ORIENTAL INSURANCE CO LTD Vs. V MANOHAR

JUDGEMENT

(1.) THE Insurance Company has filed this appeal to reduce compensation. Before the tribunal, the Insurance Company was permitted to contest the claim other than the grounds available under Section 149(2) of the M.V. Act.

(2.) HEARD Sri Arun Ponappa, learned Counsel for Insurance Company and Sri R.Chandra Shekar, learned Counsel for claimant.

(3.) THE learned Counsel for claimant would justify the impugned award.