NATIONAL INSURANCE COMPANY LIMITED Vs. N.RANGAN

JUDGEMENT

(1.) The matter is heard through "Video Conferencing".

(2.) C.M.A.No.2092 of 2013 is filed by the Insurance Company against the award dated 28.11.2012 made in M.C.O.P.No.3136 of 2005 on the file of Motor Accidents Claims Tribunal, II Small Causes Court, Chennai and C.M.A.No.2265 of 2014 is filed by the claimants for enhancement of compensation.

(3.) Both the Civil Miscellaneous Appeals arise out of the same award and hence, they are disposed of by this common judgment. The parties are referred to as per their rank in the claim petition, for the sake of convenience.