NEW INDIA ASSURANCE CO LTD Vs. G VELMURUGAN

JUDGEMENT

(1.) THESE appeals were filed by the Insurance Company as well as the claimant against the judgment and decree dated 29.06.2009 made in MCOP No.880 of 2007 on the file of Motor Accident Claims Tribunal, Additional District Court, FTC-2 at Poonamalee.

(2.) WHEN the matter came up for admission, by consent of both parties, both the appeals were taken up for final hearing and disposed of by a common judgment.

(3.) THE Learned counsel appearing for the claimant submitted that the Tribunal ought to have awarded compensation as claimed by the claimant and the amount awarded under various heads is very low and the Tribunal has not followed the principles of assessment before passing the award and the order passed by the Tribunal in not accordance with law and it is a fit case for enhancement.