UNITED INDIA INSURANCE CO LTD Vs. M.SUKUMAR

JUDGEMENT

(1.) C.M.A. No.2137 of 2014 is filed for enhancement of the compensation and C.M.A. No.1807 of 2014 is filed against the award dated 08.04.2013, made in M.C.O.P. No.895 of 2011, 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.