UNITED INDIA INSURANCE CO. LTD. Vs. U.MUTHULAKSHMI

JUDGEMENT

(1.) Challenging the award of the Motor Accident Claims Tribunal (Special District Judge), Villupuram, vide judgment and decree dtd. 23/7/2019 in MCOP No.86 of 2017, both on the point of quantum as well as on negligence, the 2nd respondent-Insurance company has filed CMA No.1917 of 2020, while, the claim petitioners, have filed CMA No.2694 of 2021, seeking enhancement of the compensation awarded.

(2.) By consent, both Civil Miscellaneous Appeals are taken up together and disposed of by the following common judgment.

(3.) For the sake of convenience, the parties are hereinafter referred to as per their ranking before the claims tribunal.