RELIANCE GENERAL INS. Vs. M.MANOHARAN

JUDGEMENT

(1.) C.M.A.No.1898 of 2022 has been filed by the Insurance Company against the award dtd. 6/1/2022, made in M.C.O.P.No.5953 of 2014, on the file of the Motor Accident Claims Tribunal, II Court of Small Causes, Chennai.

(2.) Cross Objection No.99 of 2022 has been filed by the claimant seeking enhancement of compensation granted by the Tribunal in the award dtd. 6/1/2022, made in M.C.O.P.No.5953 of 2014, on the file of Motor Accident Claims Tribunal, II Court of Small Causes, Chennai.

(3.) The 1st respondent / claimant filed M.C.O.P.No.5953 of 2014, claiming a sum of Rs.1,00,00,000.00 as compensation for the injuries sustained by him in the accident that took place on 29/3/2014.