UNITED INDIA INSURANCE CO. LTD. Vs. MEENAKSHI

JUDGEMENT

(1.) Both the appeals have been preferred against the impugned award dated 07.01.2013, whereby the learned Tribunal has awarded compensation for a sum of Rs.43,31,064/- with interest at the rate of 7.5% per annum from the date of filing of the petition till realization.

(2.) Vide appeal bearing MAC. APP. No.819/2013, the Insurance Company has sought reduction of the compensation amount, whereas appeal bearing MAC. APP. No.538/2013 has been filed by the claimants for enhancement of the compensation amount.

(3.) Since both these appeals have been arisen from the same impugned judgment dated 07.01.2013, therefore, these appeals are being decided by this common judgment.