UNITED INDIA INSURANCE COMPANY LTD. Vs. K. NAGARAJ

JUDGEMENT

(1.) BOTH the above appeals arise out of the same award dated 24.11.2011 in M.C.O.P.No.100 of 2003 passed by the Motor Accidents Claims Tribunal (III Judge, Small Causes Court), Chennai. Hence, they are disposed of by way of this common judgment.

(2.) C .M.A.No.624 of 2012 has been filed by the Insurance Company contending that the compensation amount awarded by the Tribunal under different heads is extremely on the higher side and hence, the same needs proper reduction. C.M.A.No.2051 of 2012 has been filed by the claimant contending that the Tribunal has not awarded adequate compensation and hence, the compensation amount needs proper enhancement.

(3.) SINCE both the appeals have been filed challenging the quantum of compensation only, I am not dealing with the other aspects of the award passed by the Tribunal.