THE MANAGER RELIANCE GENERAL INSURANCE CO. LTD. Vs. ROOPA N.

JUDGEMENT

(1.) THOUGH the matters are posted in the list of admission, with the consent of learned counsel for both the parties, they are taken up for final hearing and are being disposed of by this judgment.

(2.) THE insurer has challenged its liability to pay the compensation on the basis of the finding on negligence rendered by the tribunal in the judgment and awards impugned in these appeals.

(3.) HEARD learned counsel for both parties.