LAXMAN AND ORS. Vs. PALANISAMY V. AND ORS.

JUDGEMENT

(1.) THOUGH the matters are posted for hearing on I.A., with the consent of learned counsel for both the parties, they are taken up for final disposal.

(2.) THE appellants dissatisfied with the amount of compensation awarded by the Tribunal for the death of Mahadevi and the injuries to her husband in a motor vehicle accident have filed these appeals, seeking enhancement.

(3.) BOTH the cases were clubbed and common evidence was recorded.