NATIONAL INSURANCE COMPANY LIMITED Vs. D BALAN

JUDGEMENT

(1.) Not being satisfied with the quantum of compensation awarded by the Motor Accidents Claims Tribunal (I Additional District Judge), Coimbatore in and by award dated 09.04.2010 in M.C.O.P.No.741 of 2008, the claimants have filed the appeal in C.M.A.No.1072 of 2014.

(2.) As against the same award, the Insurance Company has also filed the appeal in C.M.A.No.506 of 2014 stating that the compensation amount awarded by the Tribunal is extremely on the higher side.

(3.) Since both the above appeals have arisen out of the same award, they are disposed of by way of this common judgment. For the sake of convenience, the parties will hereinafter be referred to as per their rankings before the Tribunal.