LAWS(MAD)-2020-12-411

JANAKI Vs. L.SARAVANAN

Decided On December 14, 2020
JANAKI Appellant
V/S
L.Saravanan Respondents

JUDGEMENT

(1.) This matter is heard through "Video-Conferencing". These Civil Miscellaneous Appeals are filed challenging the portion of the award fixing 25% contributory negligence on the part of the appellants as well as for enhancement of compensation granted by the Tribunal in the award dated 07.10.2010 made in M.C.O.P.Nos.1191 and 1192 of 2006 on the file of the Motor Accident Claims Tribunal, Chief Judicial Magistrate's Court, Krishnagiri.

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

(3.) The appellants who are the claimants filed M.C.O.P.Nos.1191 and 1192 of 2006 on the file of the Motor Accident Claims Tribunal, Chief Judicial Magistrate's Court, Krishnagiri, claiming a sum of Rs.3,00,000/- and Rs.5,00,000/- respectively as compensation for the injuries sustained by them in the accident that took place on 25.06.2004.