NEW INDIA ASSURANCE CO.LTD Vs. A.ISHWARYA

JUDGEMENT

(1.) The Civil Miscellaneous Appeal No.657 of 2014 is filed by the New India Assurance Co.Ltd, questioning the quantum of compensation awarded by the Motor Accident Claims Tribunal cum II Judge, Small Causes Court, Chennai, in M.C.O.P.No.2798 of 2008, dated 15.12.2012.

(2.) Whereas, finding the compensation award amount as inadequate, the claimant has filed C.M.A.No.1474 of 2013 seeking for enhancement of the compensation.

(3.) Since both these Appeals arise out of the common award passed by the Tribunal, these Appeals were heard together and disposed of by way of this common Judgment.