R. HARRISH Vs. G. DIVAKARAN

JUDGEMENT

(1.) These appeals arise from the judgment and decree, dated MCOP No.1881 of 2008, dated 09.08.2011 on the file of the Motor Accidents Claims Tribunal, (IV Court of Small Causes), Chennai in and by which, the Tribunal has awarded a sum of Rs.27,84,500/- towards compensation with interest at 7.5% p.a. to the claimant, namely, Harrish who sustained grievous injuries in the road accident on 04.04.2008.

(2.) The appellant in CMA No.1077 of 2012, who is the claimant, has come forward with the appeal, having not satisfied with the quantum of the compensation awarded by the Tribunal, whereas, the appellant in CMA No.1259 of 2013, the Oriental Insurance Company Limited, has come forward with the appeal, questioning the quantum of compensation awarded by the Tribunal.

(3.) For the sake of convenience, the claimant will be referred as 'the appellant and the Oriental Insurance company will be referred to as 'the first respondent' and the owner of the vehicle will be referred to as 'the second respondent'.