DIVISIONAL MANAGER, ORIENTAL INSURANCE CO. LTD. Vs. NARAYANAN

JUDGEMENT

(1.) These appeals have been filed by the Insurance Company challenging the quantum of compensation awarded to the respective claimants by the Motor Accident Claims Tribunal (Additional District Court), Namakkal in MCOP.No.278 of 2012 and MCOP.No.279 of 2012.

(2.) Since these appeals arise out of the very same accident, these appeals are disposed of by a common judgment.

(3.) The details of the compensation awarded to the respective claimants in MCOP.No.278 of 2012 and MCOP No.279 of 2012 are detailed hereunder: MCOP.N o.278 of 2012 - corresponds to CMA No.2906 of 2015 <IMG>JUDGEMENT_274_LAWS(MAD)4_2021_1.jpg</IMG> MCOP.No.279 of 2012 corresponds to CMA No.2907 of 2015 <IMG>JUDGEMENT_274_LAWS(MAD)4_2021_2.jpg</IMG>