(1.) Feeling aggrieved by the apportionment of negligence in the ratio of 50%:50%and award of compensation of Rs.45 lakhs in M.C.O.P.No.744 of 1998 for the death of Saravanan, who was a marine Engineer, Appellant-Oriental Insurance Company, insurer of the Tempo van has filed C.M.A.No.1840 of 2000.
(2.) Feeling dissatisfied with the quantum of compensation, Claimants have filed C.M.A.No.61 of 2001 for enhancement of compensation granted in M.C.O.P.No.744 of 1998.
(3.) Being aggrieved by the award of compensation of Rs.30,000/- for the damages caused to the articles in the road traffic accident, Appellant-Oriental Insurance Company, insurer of the Tempo van has filed C.M.A.No.1841 of 2000.