UNITED INDIA INSURANCE CO LTD Vs. KHADER

JUDGEMENT

(1.) Though these appeals are listed for orders, with the consent of learned counsels on both sides, the same are taken up for final disposal.

(2.) In MFA No.7129/2013, the judgment and award rendered by the Tribunal in MVC No.199/2011 dated 11.06.2013 has been challenged by the Insurance company by urging various grounds, where the Tribunal has awarded compensation in a sum of Rs.2,01,500/- with interest at 6% p.a.

(3.) Mfa No. 5867/2013, the judgment and award rendered by the Tribunal in MVC No.199/2011 dated 11.06.2013 has been challenged by the appellant/ claimant seeking enhancement of the compensation.