UNITED INDIA INSURANCE COMPANY LIMITED Vs. SARAVANAN

JUDGEMENT

(1.) The Civil Miscellaneous Appeal and the Cross Objection are directed against the award passed in M.C.O.P.No.244 of 2020 dtd. 28/9/2021 on the file of the Motor Accident Claims Tribunal / Special Subordinate Court dealing with MCOP cases, Tirunelveli.

(2.) The appellant/Insurer, who was made liable to pay compensation of Rs.7,83,158.00 with interest at 7.5% per annum and costs to the claimant for the disability suffered by him, due to an accident occurred on 11/10/2019, challenged the liability mulcted on it.

(3.) The Cross Objector/claimant, who was awarded compensation of Rs.7,83,158.00 with interest at 7.5% per annum and costs for the disability suffered by him, challenged the quantum of compensation awarded at, by the Tribunal and claimed enhancement of the same.