UNITED INDIA INSURANCE CO LTD Vs. DHEENADHAYALAN

JUDGEMENT

(1.) Cma No.2479 of 2015 has been filed by the Insurance Company challenging its liability to pay the compensation to the first respondent / claimant under the impugned award dated 28.01.2015 passed by the Motor Accidents Claims Tribunal, Additional District Judge, Namakkal in MCOP No.408 of 2013.

(2.) The claimant, who is the first respondent in CMA No.2479 of 2015 has challenged the very same impugned award seeking for enhancement of compensation in CMA No.2101 of 2016.

(3.) The Tribunal under the impugned award dated 28.01.2015, directed the Insurance Company to pay the claimant a compensation of Rs.1,44,500/- together with interest and costs as detailed hereunder :-