ROYAL SUNDARAM ALLIANCE INSURANCE CO. LTD. Vs. DHANABAGYAM

JUDGEMENT

(1.) Challenging the award, dtd. 18/4/2013, passed in M.C.O.P. No. 487 of 2012, on the file of the Motor Accidents Claims Tribunal (Special Sub Court), Coimbatore, M/s. Royal Sundaram Alliance Insurance Co. Ltd., Chennai, has preferred C.M.A. No. 1840 of 2015, on the grounds of negligence and quantum of compensation.

(2.) Not satisfied with the quantum of compensation awarded by the Tribunal, the claimant has preferred C.M.A. No. 19 of 2015, seeking enhancement.

(3.) For sake of convenience, the parties are called, as per the ranking given before the Claims Tribunal.