NATIONAL INSURANCE COMPANY LTD Vs. S. RAGUL

JUDGEMENT

(1.) By this common Judgment, both the Civil Miscellaneous Appeals are being disposed.

(2.) These appeals have been filed by the appellant - Insurance company against the common judgment and two separate decrees dated 17.03.2010, passed by the Motor Accidents Claims Tribunal (Sub Court) Dharapuram in M.C.O.P.Nos.286 & 287 of 2008.

(3.) By the impugned common judgement and two separate decrees dated 17.03.2010, the Tribunal has allowed the claim petitions and has awarded a sum of Rs.3,17,560/- along with interest at 7.5% p.a. as compensation in M.C.O.P.No.286/2008 (impugned in C.M.A.No.1563 of 2010) and Rs.1,98,058/- along with interest at 7.5% p.a. as compensation in M.C.O.P.No.287 of 2008 (impugned in C.M.A.No.1564 of 2010).