(1.) Both these appeals arise from the award in O.P. No. 379/2008 of the Motor Accidents Claims Tribunal, Pala. M.A.C.A. No. 689/2010 is filed by the claimant represented by his wife as next friend aggrieved by the inadequacy of compensation. M.A.C.A. No. 2137/2010 is filed by the Insurance Company, which was the fourth respondent before the Tribunal. We will refer to the parties as arrayed before the Tribunal.
(2.) First we will come to the appeal filed by the Insurance Company.
(3.) We heard the learned Senior Counsel for the Insurance Company Sri. Mathews Jacob, the learned counsel for the claimant Sri. Thomas M. Jacob and the learned counsel for the respondents Sri. Ravi Sanker P.K. and Sri. Babu Joseph Kuruvathapzha, the learned standing counsel for the respondent Kerala Agricultural University (the owner of the vehicle). In the connected appeal M.A.C.A. No. 689/2010, we also heard Sri. A.C. Devi, the learned counsel for the Insurance Company.