UNITED INDIA INSURANCE CO LTD Vs. M RENUKA

JUDGEMENT

(1.) Challenging the quantum of compensation awarded by the Motor Accident Claims Tribunal (IV Additional District Judge) at Coimbatore, in and by award dated 28.02.2013 in M.C.O.P.No.788 of 2011, the Insurance Company has filed the appeal in C.M.A.No.107 of 2014.

(2.) On the other hand, not being satisfied with the quantum of compensation awarded by the Tribunal, the claimants have filed the appeal in C.M.A.No.200 of 2014.

(3.) Since both the appeals arise out of the same award, these appeal 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 in the claim petition.