UNITED INDIA INSURANCE COMPANY LIMITED Vs. MALARVIZHI

JUDGEMENT

(1.) The Insurance Company has filed the above Civil Miscellaneous Appeal No. 1635 of 2013 questioning the correctness of the Judgment and Decree dated 11.07.2012 made in MCOP No. 370 of 2002 on the file of The Motor Accidents Claims Tribunal (Sub Court), Ranipet.

(2.) The claimants in MCOP No. 370 of 2002 have filed Cross Objection No.1 of 2008 seeking enhancement of the compensation amount awarded in the Judgment and Decree dated 11.07.2012 made in MCOP No. 370 of 2002 on the file of The Motor Accidents Claims Tribunal (Sub Court), Ranipet.

(3.) As the Civil Miscellaneous Appeal and the Cross Objection are inter-connected with each other and arise out of the same Judgment and Decree dated 11.07.2012 made in MCOP No. 370 of 2002 on the file of The Motor Accidents Claims Tribunal (Sub Court), Ranipet, they are taken up together and are disposed of by this common Judgment.