ORIENTAL INSURANCE CO LTD Vs. THANGAVELU AND NELLAIYAPPAN

JUDGEMENT

(1.) These appeals are preferred by the Insurance Company against the judgment and decree made in MCOP Nos. 332 and 333 of 2004 dated 25.11.2005 on the file of the Motor Accidents Claims Tribunal-cumPrincipal Sub Court, Thenkasi.

(2.) Background facts in a nutshell are as follows:

(3.) Learned Counsel for the Appellant / Insurance Company questioned only the quantum of compensation awarded by the Tribunal and submitted that the compensation awarded by the Tribunal is excessive, exorbitant and without any basis and justification. Hence the order passed by the Tribunal is not in accordance with law and the same has to be set aside.