NATIONAL INSURANCE CO. LTD. Vs. M.SHANMUGHAM

JUDGEMENT

(1.) Being aggrieved by the quantum of compensation awarded by the Motor Accident Claims Tribunal and Additional District Court, Fast Track Court No.4, Bhavani, Erode District in M.C.O.P.No.397 of 2004, by an award dated 27.6.2008, the insurance company has filed the appeal in C.M.A.No.2419 of 2010.

(2.) Being dissatisfied with the quantum of compensation awarded by the Tribunal, the claimants have filed Cross Objection No.95 of 2013 in the appeal filed by the insurance company for enhancement of the compensation amount.

(3.) For the sake of convenience, the parties are referred to as they are referred in C.M.A.No.2419 of 2010.