THE NEW INDIA ASSURANCE CO. LIMITED Vs. SUDHA

JUDGEMENT

(1.) C.M.A.No.762 of 2021 has been filed by the appellant-Insurance Company against the judgment and decree dtd. 8/6/2017, made in M.C.O.P. No.897 of 2010, on the file of the Sub Court, (Motor Accident Claims Tribunal) Sankari. C.M.A.No.1468 of 2022 has been filed by the appellants-claimants seeking enhancement of the compensation granted by the Tribunal in the said award.

(2.) Both the appeals arise out of the same accident and same award and hence, disposed of by this common judgment.

(3.) For the sake of convenience, the parties are referred to as per their rank in the claim petition.