UNITED INDIA INSURANCE COMPANY LTD. Vs. MUTHUSIVAM

JUDGEMENT

(1.) C.M.A.No.460 of 2016 is preferred by the United India Insurance Company Limited challenging the award passed in M.C.O.P.No.1990 of 2013 on the point of quantum of compensation, while C.M.A.No.1120 of 2016 is preferred by the claimant seeking enhancement of compensation.

(2.) The factum of the accident, manner of the accident and negligence on the part of the driver of the offending vehicle are not in dispute and hence, the same are hereby confirmed.

(3.) Learned counsel for the appellant in C.M.A.No.460 of 2016/insurance company would contend that the compensation awarded by the Tribunal is excessive especially under the headings of transportation, pain and sufferings and loss of amenities.