CHOLAMANDALAM MS GENERAL INSURANCE CO. LTD. Vs. DHAKSHINAMOORTHY

JUDGEMENT

(1.) Feeling aggrieved by the Award passed by the Motor Accidents Claims Tribunal, Special District Judge, Tiruppur ('Tribunal' for short) in M.C.O.P.No.896 of 2017 dated December 19, 2019, the second respondent therein / Insurance company preferred this CMA.No.1515 of 2020, while the petitioner / claimant therein preferred Cross Objection No.86 of 2021 praying to enhance the compensation. This Common Judgment will now decide both, the Civil Miscellaneous Appeal and the Cross Objection.

(2.) For the sake of convenience, the parties herein will be referred to as per their rank in the Motor Claim original Petition.

(3.) The Insurance Company filed this appeal questioning the quantum of compensation awarded by the Tribunal; therefore, there is no need to deal with the aspect of liability. Petitioner's case