R.MANGAI Vs. G.RAMANATHAN

JUDGEMENT

(1.) These appeals have been filed seeking for enhancement of compensation under the impugned award dated 25.07.2012 passed by the Motor Accident Claims Tribunal, XV Additional Judge, Chennai.

(2.) CMA No.721 of 2013 has been filed by the Legal Representatives of the deceased R.Sathiyaraj and CMA No.722 of 2013 has been filed by the injured claimant J.Balakrishnan. The deceased R.Sathiyaraj was the rider and J.Balakrishnan was the pillion rider in the Motorcycle bearing Registration No.TN-59 S 1360 when the accident was caused by a Car insured with the second respondent bearing Registration No.TN-07-S- 3764.

(3.) The Legal Representatives of the deceased R.Sathiyaraj as well as the injured J.Balakrishnan preferred separate claims in MCOP No.3056 of 2008 and 3057 of 2008 before the Motor Accidents Claims Tribunal seeking compensation for Rs.8,00,000/- and Rs.3,00,000/- respectively.