NEW INDIA ASSURANCE CO LTD Vs. SENTHIL KUMAR

JUDGEMENT

(1.) BOTH the above appeals have been filed against the award dated 21.9.2001 passed in M.C.O.P. No. 1003 of 1998 on the file of the Motor Accidents Claims Tribunal (Second Judge, Small Causes Court), Chennai.

(2.) C.M.A. No. 1485 of 2002 has been filed by New India Assurance Co. Ltd., challenging the award seeking reduction in the compensation.

(3.) IN support of the claim, the injured- claimant Senthil Kumar was examined as PW 1. PW 2 is the claimant in another case relating to the same accident. PW 3 is the mother of the injured-claimant. PW 4 is the co-worker of the injured-claimant. PW 5 is Dr. Thiagarajan, who assessed the disability of the injured-claimant. PW 6 is the INspector of Police. PW 7 is the employer of E.S.I. Corporation. Exhs. A 1 to A 17 were marked as detailed below: