ANWARI BANU AND ORS. Vs. RAMACHANDRAN AND ORS.

JUDGEMENT

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

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

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