UNITED INDIA INSURANCE COMPANY LIMITED Vs. N RAMESH

JUDGEMENT

(1.) C.M.A.No.1909 of 2003 is preferred by the Appellant-United India Insurance Company Limited against the Award passed by the Motor Accident Claims Tribunal (Principle Sub Court), Cuddalore in M.C.O.P. NO. 307 of 1999, dated 20.12.2002.

(2.) CROSS Objection No,42 of 2009 is filed against the judgment and decree made in MCOP No,307 of 1999, dated 20.12.2002, on the file of the Motor Accident Claims Tribunal, Principle Sub Court, Cuddalore.

(3.) THE learned counsel appearing for the claimant submitted that the Tribunal had not considered all the relevant materials and also submitted that the Tribunal ought to have awarded compensation as claimed by the claimant and the amount awarded under various heads is very low and meagre the Tribunal has not followed the Principles of Assessment before passing the Award. He further submitted that the amount awarded by the Tribunal is not in accordance with law and seeks to enhance the compensation.