KALLAMMA Vs. SELLADURAI P.

JUDGEMENT

(1.) The present appeals are filed by the claimants under Sec. 173(1) of Motor Vehicles Act, (hereinafter referred to as 'the M.V. Act' for short) calling in question the common judgment and award dtd. 17/2/2018 passed in MVC No. 427/2015 and MVC No. 425/2015 by the Court of the Senior Civil Judge and M.A.C.T., Gangavathi (hereinafter referred to as 'Tribunal' for short) seeking enhancement of compensation.

(2.) Brief facts, which are necessary for disposal of the appeals are as under:

(3.) The Tribunal on cumulative consideration of the oral and documentary evidence on record allowed the claim petitions in part and granted total compensation of Rs.8,86,000.00 in MVC No. 427/2015 and Rs.9,44,000.00 in MVC No. 425/2015 with interest at 6% p.a. from the date of petition till realization by directing the respondent Insurance Company to pay the compensation.