RELIANCE GENERAL INSURANCE COMPANY LTD Vs. G RAMACHANDRAN

JUDGEMENT

(1.) These appeals have been preferred against the award passed by the Tribunal, awarding a sum of Rs.18,27,000/-. Both the Insurance Company as well as claimants are before this Court. The claimants have filed CMA.No.2142 of 2017 and the Insurance Company has filed CMA.No.2559 of 2017.

(2.) For the sake of convenience hereinafter, the appellants in C.M.A. No.2142 of 2017 would be referred as claimants and the appellants in C.M.A.No.2559 of 2017 would be referred as Insurance Company.

(3.) Heard the learned counsel for the claimants and the learned counsel for the Insurance Company.