G. PALANISWAME Vs. JAWAHARLAL B. PATEL

JUDGEMENT

(1.) Challenging the quantum of compensation awarded by the Tribunal, by order dtd. 11/7/2017 in a motor accident claim petition in M.C.O.P.100 of 2013 on the file of the Motor Accidents Claims Tribunal (I Addl. District Court), Tiruppur, the New India Assurance Company Limited, Tiruppur, has filed C.M.A.No.3709 of 2019.

(2.) Not being satisfied with the quantum of compensation awarded by the Tribunal in respect of the very same motor accident, the claimants have also preferred appeal in C.M.A.No.3375 of 2017, seeking for enhancement of compensation.

(3.) Since the issue involved in both these appeals, is one and the same, they are being disposed of by this common judgment. As only the aspect of quantum of compensation is questioned, we are not traversing into the other aspects of the award of the Tribunal.