UNITED INDIA INSURANCE CO LTD Vs. SARADHA

JUDGEMENT

(1.) AS the present two Civil Miscellaneous Appeals arise out of one single judgment of the Motor Accident Claims Tribunal, (District Judge), Villupuram, (in short "the Tribunal"), they are decided by this common judgment.

(2.) TWO Insurance Companies, viz., United India Insurance Company Ltd., Cuddalore and National Insurance Company Limited, Pondicherry, challenging the judgment of the Tribunal on the aspect of quantum of compensation, have preferred these appeals.

(3.) THE two points for consideration before this Court are (i) whether the Tribunal is justified in awarding Rs.19,000/- towards repair charges when the fact remains that a sum of Rs.21,650/- has already been claimed by the claimant from the insurer of her bus and (ii) whether the Tribunal has got the jurisdiction to award compensation towards revenue loss.