SENNIAMMAL Vs. SARUGAMMAL

JUDGEMENT

(1.) These two appeals are filed under Section 173 of Motor Vehicles Act, 1988, against the award passed by the Motor Accident Claims Tribunal, Gobichettapalayam, in M.C.O.P.No.364 of 2013.

(2.) C.M.P.No.1714 of 2016 is filed by the Insurance Company aggrieved by fixing the liability upon the Insurance Company, claiming that the tractor insured under them was not the vehicle involved in the accident and fixation of compensation for a sum of Rs.8,91,000/- is without any justification.

(3.) C.M.A.No.1585 of 2016 is filed by the claimants for enhancement of compensation being not satisfied with the quantum of compensation under loss of income and other non-conventional heads.