MANAGER Vs. DEVARAJAN

JUDGEMENT

(1.) C.M.A.Nos.294 and 341 of 2017 have been filed by the appellant- Insurance Company, challenging the award dated 23.07.2013 made in M.C.O.P.Nos.649 and 83 of 2010, on the file of the I Additional District Court, (Motor Accident Claims Tribunal), Tiruvallur Cross Objection No.55 of 2018 has been filed by the claimants seeking enhancement of the compensation granted by the award dated 23.07.2013 made in on the file of the I Additional District Court, (Motor Accident Claims Tribunal), Tiruvallur.

(2.) Both the appeals and Cross Objection arise out of the same accident and hence, they are disposed of by this common judgment.

(3.) The parties are referred to as per their respective ranks in the claim petitions.