S.REGHU LAL Vs. J.TOMBA SINGH

JUDGEMENT

(1.) Both the appeals have been filed questioning the quantum of compensation awarded in M.C.O.P.No.822 of 2012, dated 08.04.2014, by the Motor Accidents Claims Tribunal/III-Additional District Judge, Tirunelveli. C.M.A.(MD).No.513 of 2015 has been filed by the claimant seeking to enhance the compensation. Whereas C.M.A.(MD).No.48 of 2016 has been filed by the Insurance Company seeking to reduce the compensation.

(2.) Since both the appeals have been filed against one and the same award, these appeals were heard together and are disposed of by way of this common judgment.

(3.) For the sake of convenience, the parties are referred as per their rank in M.C.O.P.(MD).No.167 of 2011 and C.M.A.(MD).No.513 of 2015. The appellant/claimant is the injured.