UNITED INDIA INSURANCE COMPANY LIMITED Vs. POOJARI SWAMY

JUDGEMENT

(1.) Macma.No.2314 of 2005 is filed by the appellant-Insurance Company against the judgment and decree dated 07-06-2005 passed in M.V.O.P.No.150 of 1999 by the Chairman, Motor Accidents Claims Tribunalcum-Principal District Judge, Khammam ( for short "the Tribunal) for granting compensation of Rs.6,86,000/- out of claim of Rs.8,00,000/- with interest @ 9% per annum.

(2.) The Cross-objections are filed by the claimpetitioner for enhancement of the compensation. The appeal filed by the Insurance Company and cross objections filed by the claim-petitioner has been heard together, since the parties and the subject matter are one and the same.

(3.) The parties hereinafter will be referred to as they are arrayed before the Tribunal for the sake of convenience.