S RAJAGOPAL Vs. VEERASAMY

JUDGEMENT

(1.) This matter is heard through "Video-Conferencing". These Civil Miscellaneous Appeals are filed by the owner of the vehicle challenging the portion of the award dismissing the claim petitions as against the Insurance Company dated 25.04.2003 made in M.C.O.P.Nos.489 and 499 of 2002 on the file of the Motor Accident Claims Tribunal, Additional District and Sessions Court, (Fast Track Court), Tirupattur, Vellore District.

(2.) Both the appeals arise out of the same accident and common award and hence, they are disposed of by this common judgment. The parties are referred to as per their respective ranks in the claim petitions.

(3.) The appellant is the 1 st respondent in M.C.O.P.Nos.489 and 499 of 2002 on the file of the Motor Accident Claims Tribunal, Additional District and Sessions Court, (Fast Track Court), Tirupattur, Vellore District. The claimants filed the said claim petitions claiming Rs.1,00,000/- and Rs.1,40,000/- respectively as compensation for the death of one Parthiban who died in the accident that took place on 22.01.1996.