P.S.ANAND Vs. S.SUMATHY

JUDGEMENT

(1.) Aggrieved by the award passed by the Motor Accidents Claims Tribunal (Vth Court of Small Causes), Chennai in M.C.O.P.No.3731 of 2011, for a consolidated sum of Rs.50,000/- as against the claim of Rs.57,25,000/-, the legal heirs of one Sriram, who had died in the accident that had occurred on 23.04.2011, have filed C.M.A.No.257 of 2020.

(2.) Not being satisfied with the quantum of compensation awarded by the Tribunal in M.C.O.P.No.3732 of 2011 at Rs.5,25,000/- as against the claim of Rs.45 lakhs, C.M.A.No.256 of 2020 has been filed by the claimant, who is the injured victim in the same accident.

(3.) C.M.A.No.257 of 2020: