NEW INDIA ASSURANCE CO.LTD. Vs. NACHIMUTHU

JUDGEMENT

(1.) Questioning the quantum of compensation, the appellant Insurance Company, who is the second respondent in the claim petition in M.C.O.P.No.1186 of 2003, has preferred the Civil Miscellaneous Appeal in C.M.A.No.751 of 2006.

(2.) The respondents 1 and 2 herein, being the claimants, having been not satisfied with the award of the Tribunal to the extent of Rs.11,33,396/-, have filed the cross objection in Cross Obj. No.97 of 2014, seeking enhancement of compensation.

(3.) With the issue involved in both the appeal as well as the cross-objection is one and the same and the parties to the appeal and the cross-objection are also one and the same, they have been consolidated together, heard jointly and disposed of in this common judgment.