S.DEEPAK KOTHARI Vs. N.LAKSHMI

JUDGEMENT

(1.) The matter is heard through "Video Conferencing".

(2.) These Civil Miscellaneous Appeals have been filed against the award dated 22.12.2010 made in M.C.O.P.No.4916 of 2006 on the file of the Motor Accident Claims Tribunal, Additional District and Sessions Judge, Fast Track Court No.III, Chennai.

(3.) Both the appeals arise out of the same accident and same award and hence disposed of by this common order. The parties are referred to as per their respective ranks in the claim petition for the sake of convenience.