ORIENTAL INSURANCE CO. LTD Vs. MADHU

JUDGEMENT

(1.) These appeals have been filed against the common judgment and decree dtd. 25/10/2013, made in M.C.O.P. Nos.671 & 672 of 2013, on the file of the Special Sub Court, (Motor Accident Claims Tribunal), Krishnagiri.

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

(3.) The appellant in both the appeals is the 2nd respondent-Insurance Company in M.C.O.P. Nos.671 & 672 of 2013, on the file of the Special Sub Court, (Motor Accident Claims Tribunal), Krishnagiri. The 1st respondent in both the appeals filed the said claim petitions, claiming a sum of Rs.5,00,000.00 each as compensation for the injuries sustained by them in the accident that took place on 7/3/1989.