SIVAKAMAI Vs. PUSHPANATHAN

JUDGEMENT

(1.) The Insurance Company and the Claimants have preferred separate Appeals challenging the very same impugned Award. The Appeal filed by the Insurance Company is C.M.A. No.252 of 2021 and the Appeal filed by the Claimants is C.M.A. No.3785 of 2019.

(2.) The Insurance Company has preferred C.M.A. No.252 of 2021 on the following grounds:

(3.) The Claimants have filed C.M.A. No.3785 of 2019 questioning the quantum of Compensation awarded by the Tribunal. According to them, the Compensation awarded by the Tribunal is not a Just Compensation and it has to be enhanced.