RAJAYYAN Vs. NATIONAL INSURANCE CO. LTD

JUDGEMENT

(1.) The Cross-Objection is directed against the Award passed in M.C.O.P. No.26 of 2012, dtd. 1/12/2012 on the file of the Motor Accident Claims Tribunal/Subordinate Court, Padmanabhapuram.

(2.) Originally, the Third Respondent/Insurer has filed an Appeal in C.M.A.(MD) No.1028 of 2013, challenging the quantum of Compensation awarded at by the Tribunal.

(3.) It is not in dispute that at the instance of the Insurer, the matter was referred to Lok Adalat and since the Insurer has agreed to satisfy the Award passed by the Tribunal, recording the submission made by the learned Counsel for the Insurer, Civil Miscellaneous Appeal was disposed of vide Judgment dtd. 14/12/2019. Subsequently, the Claimant has preferred the above Cross-Objection, seeking enhancement of Compensation.