MUTHURAMAN Vs. DEVENDIRAN

JUDGEMENT

(1.) These Civil Miscellaneous Appeals have been filed against the award dtd. 9/11/2012, made in M.C.O.P. Nos.763 of 2007 and 240 of 2008, on the file of the Principal Sub Court, (Motor Accident Claims Tribunal) Tiruvannamalai.

(2.) The issue involved in both the appeals are one and the same and hence, they are disposed of by this common judgment.

(3.) The appellant/claimant in both the appeals filed M.C.O.P. Nos.763 of 2007 and 240 of 2008, on the file of the Principal Sub Court, (Motor Accident Claims Tribunal) Tiruvannamalai, 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 21/9/2007.