(1.) MFA 7891/2010 is filed by the Tamil Nadu State Transport Corporation (hereinafter referred to as "TNSTC" for short) challenging the judgment and award of the Tribunal on the ground of negligence, consequential liability and quantum. MFA 664/2011 is filed by the claimant seeking enhancement of compensation awarded by the Tribunal.
(2.) As both the appeals are arising out of a common judgment and award of the Tribunal, with the consent of learned counsel appearing for parties, they are heard together and disposed of finally by this common judgment.
(3.) For the sake of convenience, the parties are referred to as they are referred to in the claim petition before the Tribunal.