BRANCH MANAGER Vs. PRASANNAVATHI

JUDGEMENT

(1.) Feeling aggrieved by the Award dated February 25, 2022 passed by 'the Motor Accidents Claims Tribunal, I Additional District and Sessions Court, Vellore' ['Tribunal' for short] in M.C.O.P. No.106 of 2017, the second respondent therein / insurance company has preferred Civil Miscellaneous Appeal No.3890 of 2025 praying to set aside the Award, while the petitioners therein have preferred Cross Objection No.14 of 2026 praying to enhance the compensation awarded.

(2.) This Common Judgment will now decide both, the Civil Miscellaneous Appeal and the Cross Objection.

(3.) For the sake of convenience, hereinafter, the parties will be referred to as per their array in the Original Petition.