M SHANTHI Vs. S SEKAR

JUDGEMENT

(1.) Not being satisfied with the quantum of compensation awarded by the Motor Accident Claims Tribunal (Vth Additional District Judge) at Coimbatore, in and by award dated 30.10.2012 in M.C.O.P.Nos.162 & 163 of 2010, the claimants have filed the appeals in C.M.A.Nos.2388 & 2389 of 2013 respectively, seeking enhancement of compensation.

(2.) Similarly, questioning the quantum of compensation awarded by the Tribunal, the Insurance Company has filed the appeal in C.M.A.No.750 of 2018 against the award made in M.C.O.P.No.162 of 2010, contending that the compensation amount awarded in respect of the deceased Rathna Rajan is on the higher side and the same needs proper reduction.

(3.) Since all the above three appeals interconnected and arise out of the common award, these appeals are disposed of by way of this common judgment.