NATIONAL INSURANCE COMPANY LIMITED Vs. MANI

JUDGEMENT

(1.) C.M.A.Nos. 2006 of 2006 and 2007 of 2006 are filed by the National Insurance Company Limited, Salem against the orders passed by Motor Accidents Claims Tribunal, Additional District Judge, Fast Track Court 3, Namakkal in M.C.O.P.Nos. 855 of 2004 and 856 of 2004, respectively questioning the quantum of compensation awarded by the tribunal in both the above said MCOPs.

(2.) For the sake of convenience, the claimants in M.C.O.P.No.855 of 2004 and 856 of 2004 are referred to as first claimant (Mani @ Dharmaraj) and second claimant (K.Rajeswari) respectively.

(3.) The claimants filed the above said M.C.O.P.Nos. 855 of 2004 and 856 of 2004 under Section 166 of the Motor Vehicles Act, 1988 3 seeking compensation for the injuries sustained by the first claimant and for the damage of the car bearing Registration No. TN 28 C 7557 belonging to the second claimant respectively in a road accident that took place on 21.07.2001.