UNITED INDIA INSURANCE CO LTD Vs. R, KRISHNAN

JUDGEMENT

(1.) The United India Insurance Company has filed C.M.A.No.2307 of 2018, challenging the liability as well as quantum of compensation awarded by the Motor Accident Claims Tribunal, (Special Sub Judge-1) Salem, in M.C.O.P.No.741 of 2012 and the claimant thereunder has filed C.M.A.No.586 of 2009, not being satisfied with the quantum of compensation awarded by the Tribunal.

(2.) Since the parties to the Appeals are one and the same and the Appeals arise out of the same accident, they were heard together and disposed of by way of this common judgment.

(3.) For the sake of easy reference and understanding, the parties herein have been referred as follows: