XAVIER AROCKIYA DASS Vs. A. MALAICHAMY

JUDGEMENT

(1.) C.M.A.(MD) No.174 of 2018 has been filed by the Appellant/ Claimant, challenging the Compensation awarded on certain counts by the learned Motor Accident Claims Tribunal/Chief Judicial Magistrate, Madurai in M.C.O.P. No.958 of 2015, dtd. 13/12/2017.

(2.) C.M.A.(MD) No.1195 of 2018 has been filed by the Appellant/ Insurance Company, challenging the Medical Bills on the basis of which, the Medical expenditure has been awarded to the Claimant and thereby, claiming to set aside the fair and Decretal Order, dtd. 13/12/2017 made in M.C.O.P. No.958 of 2015 on the file of the learned Motor Accident Claims Tribunal/Chief Judicial Magistrate, Madurai.

(3.) For the sake of convenience, the parties are addressed herein as per the rank in M.C.O.P. No.958 of 2015.