SARASU W/OF LATE GANESH Vs. B SHEKAR

JUDGEMENT

(1.) These four appeals and one cross objection are arising out of the judgment and awards passed by the learned Member of the different Tribunals on the claim petitions filed by the claimants on account of death of minor children in different accidents at different places.

(2.) This Court in its order dated 8.1.2018 has directed to list MFA No.1893/2014 and other separate matters which are in respect of death of minors. Thus, all the appeals and MFA CROB do not pertains to a common accident giving raise for claim petitions separately.

(3.) The tabular representation of the appeal numbers, MVC numbers, date of disposal, name of the Tribunal, death/injury, result and compensation awarded and who have preferred the appeal are as under: