M CHANDRA MOHAN Vs. M KRISHNAN

JUDGEMENT

(1.) R. Banumathi, J.

(2.) BEING dissatisfied with the quantum of compensation, Claimants have filed these Appeals for enhancement of compensation for personal injuries sustained by them. Since both Appeals arise out of the common order and the points for determination are one and same, both the Appeals were taken up together and disposed of by this Common Judgment.

(3.) FINDING that the accident was due to rash and negligent driving of the lorry driver, Tribunal held that the owner of the lorry and insurer are jointly and severally liable to pay compensation. In MCOP.No.5277/2002 [Chandra Mohan], Tribunal has awarded Rs.3,16,000/- and in MCOP.No.5278/2002 [Kandaswamy], Tribunal has awarded Rs.3,39,000/- under various heads.