THE NEW INDIA ASSURANCE CO. LTD. Vs. SRINIVASAN

JUDGEMENT

(1.) The matter is heard through "Video Conferencing". C.M.A. No.2928 of 2014 is filed for enhancement of the compensation and C.M.A. No.405 of 2014 is filed against the award dtd. 28/11/2012, made in M.C.O.P. No.2882 of 2010, on the file of the VI Court of Small Causes, (Motor Accident Claims Tribunal), Chennai.

(2.) Both the appeals arise out of the same accident and same award and hence, they are disposed of by this common judgment.

(3.) The parties are referred to as per their rank in the claim petition, for the sake of convenience.