SUSEELA Vs. R SANJEVI

JUDGEMENT

(1.) THESE appeals are preferred by the claimants against the judgment and decree dated 24.09.2004 in M.A.CT.O.P.Nos.886 and 885 of 2003 on the file of the Motor Accidents Claims Tribunal (Sub Court), Krishnagiri.

(2.) SINCE both the appeals arise out of the same accident, the Tribunal has passed the common order in M.C.O.P Nos.886 and 885 of 2003. Therefore, both the appeals are taken up together and disposed of by a common Judgment.

(3.) LEARNED counsel appearing for the respondent-insurance company submitted that the Tribunal has considered all the relevant materials and evidence on record and came to the right conclusion and awarded a just, fair and reasonable compensation. Hence the order of the Tribunal is in accordance with law and the same has to be confirmed.