BRANCH MANAGER, ORIENTAL INSURANCE COMPANY LTD Vs. MASCOMALAR

JUDGEMENT

(1.) These appeals arise out of a common award, dated 27.08.2004 made in MCOP.Nos.72 and 110 of 2004 passed by the Motor Accident Claims Tribunal (Principal District Court) Virudhunagar at Srivilliputhur. These appeals are filed by the appellant insurance company challenging the quantum of compensation awarded by the tribunal in both the claim petitions.

(2.) The respondents in C.M.A.No.1373 of 2008 have filed Cross Objection No.39 of 2009 for enhancement of the award amount stating that the compensation awarded by the tribunal is not adequate.

(3.) Brief facts which are necessary to decide the appeals are as follows: