ORIENTAL INSURANCE COMPANY LIMITED Vs. MILTON

JUDGEMENT

(1.) These Civil Miscellaneous Appeals have been filed to set aside the award of Rs. 15,000/- (Rupees Fifteen Thousand Only) and Rs. 50,800/- (Rupees Fifty Thousand Eight Hundred Only) passed in M.C.O.P.Nos.767 and 763 / 2005 respectively dated 10.09.2008, on the file of the Motor Accident Claims Tribunal cum Principal Sub Judge, Tirunelveli.

(2.) Both the appeals are filed by the appellant, challenging the award passed in M.C.O.P.Nos.767 and 763 of 2005. The first respondent in both appeals have filed the said claim petitions, claiming a sum of Rs. 30,000/- (Rupees Thirty Thousand Only) and Rs. 3,00,000/- (Rupees Three Lakhs Only) respectively as compensation for the injuries sustained by them in the accident that took place on 30.04.2005.

(3.) The second respondent herein remained ex-parte before the Tribunal.