K. PALANISWAMY Vs. R. MARAPPAN

JUDGEMENT

(1.) THOUGH these matters are posted for admission, with the consent of the learned counsel for the parties, they are taken up for final disposal.

(2.) WHILE the insurer has preferred the appeals in MFA Nos. 31601/2009 and 31602/2009 challenging its liability and the quantum of compensation granted by the Commissioner for the injuries sustained by the 1st respondent in the said appeals, they have preferred other two appeals seeking enhancement. As all these appeals are arising out of the same incident and they are taken up together for consideration.

(3.) BOTH the cases were clubbed and common evidence was permitted. The insurer has taken the defence that it has no liability to pay the compensation and the risk was not covered under the policy. It was also his contention that the compensation granted is highly exorbitant and arbitrary.