UNITED INDIA INS CO LTD Vs. A.KARUPPAIYAN

JUDGEMENT

(1.) Both these appeals are directed against the judgment and decree dtd. 26/7/2019 made in M.C.O.P. No. 18 of 2018 on the file of the Motor Accident Claims Tribunal/Special Subordinate Judge, Erode, Erode. As both these appeals are filed as against the Judgment and Decree dtd. 26/7/2019 made in M.C.O.P. No. 18 of 2018, they are taken up together and are disposed of by this common judgment.

(2.) While CMA.No.1332/2020 has been filed by the Insurance Company questioning the quantum of compensation awarded by the Tribunal, the claimant has filed CMA No. 1762 of 2020 seeking enhancement of compensation amount.

(3.) For the sake of convenience, the parties to these appeals shall be referred to as per their litigative status in the claim petition.