UNITED INDIA INSURANCE CO LTD Vs. K PACHIAPPAN

JUDGEMENT

(1.) Being aggrieved by the award dated 6.4.2011 made in MCOP. No.350 of 2009 on the file of the Motor Accidents Claims Tribunal (Fifth Judge, Small Causes Court), Chennai, the insurer, which is the second respondent in the claim petition, has filed CMA.No.2597 of 2011. Not being satisfied with the quantum of compensation awarded, the claimant has filed CMA.No.2630 of 2011.

(2.) The brief facts, which are necessary for the disposal of these appeals are as follows :

(3.) The claim was contested by the insurer alone, as the owner of the crane remained ex parte before the Tribunal.