NARAGAJA, S/O YAMJA NAIK P K AND ORS Vs. C MURUGESHAN, S/O CHINNASWAMY; P GANAPATHI, S/O PUSPAM; BRANCH MANAGER, NEW INDIA ASSURANCE COMPANY LIMITED AND ORS

JUDGEMENT

(1.) These appeals are by claimants seeking enhancement of compensation awarded by the Tribunal.

(2.) As these appeals are arising out of a common road traffic accident, they are heard together, admitted and disposed of finally with the consent of the learned counsel appearing for the parties.

(3.) For the sake of convenience, the parties are referred to as they are referred to in the claim petition before the Tribunal.