S. RAJAMANICKAM Vs. R. MANJULA

JUDGEMENT

(1.) By this common Judgment, both the Civil Miscellaneous Appeals are being disposed.

(2.) Both Civil Miscellaneous Appeals have been filed against the impugned Judgment and Decree dated 27.10.2004 passed by the learned Principal District Judge of Erode District at Erode in

(3.) By the impugned Judgment and Decree, the Tribunal has awarded a sum of Rs.7,42,000/- as compensation together with interest at 9% per annum from the date of the claim petition till the date of deposit, to the 1 st and the 2 nd respondents/claimants, who are the wife and the minor son of the deceased R.Balasubramaniam.