K.GANESH KUMAR Vs. BRANCH MANAGER

JUDGEMENT

(1.) Both the Civil Miscellaneous Appeals are directed against the award passed in M.C.O.P.No.78 of 2015, dtd. 24/6/2020, on the file of the Motor Accident Claims Tribunal/Principal Subordinate Judge, Srivilliputhur.

(2.) In C.M.A.(MD)No.148 of 2021, the appellant/claimant, who was awarded with the compensation of Rs.1.00,26,968.00 for the injuries sustained by him, challenged the quantum of compensation awarded by the Tribunal and claimed enhancement.

(3.) In C.M.A.(MD)No.190 of 2022, the appellant/Insurer, who was made liable to pay compensation of Rs.1.00,26,968.00 with interest at 9% per annum and costs to the claimant for the disability sustained, consequent to the accident occurred on 9/12/2014, challenged the liability mulcted on it and the quantum of compensation awarded by the Tribunal.