NATIONAL INSURANCE COMPANY LIMITED Vs. THANGADURAI

JUDGEMENT

(1.) The Insurance company has filed CMA.No.624 of 2016 and the claimant has filed CMA.No.2413 of 2016.

(2.) Both the appeals have been filed against the very same award of Rs.14,77,000/-. For the sake of convenience, parties are referred as claimant and insurance company.

(3.) The claimant sustained injuries in the accident which occurred on 20.11.2013, when he was riding the two wheeler, which was dashed down by a Tata Sumo car causing accident. In the accident, the claimant suffered fracture of both bones left leg, fracture of left radius and lower end of ulna, fracture of nasal bone and abrasion over right forearm. Therefore the claim petition.