LAWS(MAD)-2020-12-331

ORIENTAL INSURANCE COMPANY LIMITED Vs. GOVINDAN

Decided On December 22, 2020
ORIENTAL INSURANCE COMPANY LIMITED Appellant
V/S
GOVINDAN Respondents

JUDGEMENT

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

(2.) These Civil Miscellaneous Appeals have been filed against the common award dated 29.11.2013 made in M.C.O.P.Nos.539 and 540 of 2013 on the file of the Motor Accident Claims Tribunal, Chief Judicial Magistrate Court, Krishnagiri.

(3.) Both the appeals arise out of the same accident and common award and hence disposed of by this common order.