DIVISIONAL MANAGER, ORIENTAL INSURANCE CO. LTD., Vs. AROCKIYARAJ

JUDGEMENT

(1.) Aggrieved over the quantum of compensation awarded by the Motor Accident Claims Tribunal -cum-Additional Sub Judge, Tirunelveli, dated 21.12.2011, made in M.C.O.P.No.229 of 2009, the Insurance Company has filed C.M.A.(MD)No.467 of 2012.

(2.) Not being satisfied with the quantum of compensation awarded by the Motor Accident Claims Tribunal -cum- Additional Sub Judge, Tirunelveli, dated 21.12.2011, made in M.C.O.P. No.229 of 2009, the claimant has filed C.M.A.(MD)No.924 of 2012.

(3.) Since both the appeals arose out of the common Award, they are being heard together and disposed of by means of this common judgment.