UNITED INDIA INS. CO. LTD. Vs. SRI VIDHYA

JUDGEMENT

(1.) C.M.A(MD)No.908 of 2017 has been filed by the appellant/United India Insurance Company Limited with regard to the quantum and Cros.Obj(MD)No.10 of 2021 has been filed by the first respondent/claimant seeking enhancement of compensation against the award, dtd. 26/5/2017, passed in M.C.O.P.No.243 of 2014, on the file of the Motor Accident Claims Tribunal (Special Court for EC and NDPS Act Cases), Pudukkottai.

(2.) As both the appeal and cross objection arise out of a common cause of action, they are taken up for disposal by a common judgment.

(3.) For the sake of convenience, the parties are referred to according to their litigative status before the Tribunal.