B. STALIN Vs. R. MAHESWARI

JUDGEMENT

(1.) Both these appeals are filed assailing the Order and Decree dtd. 22/3/2019 passed in MACTOP No. 1642 of 2014 on the file of II Judge, Motor Accidents Claims Tribunal (Court of Small Causes), Chennai.

(2.) Not being satisfied with the award passed by the Tribunal in MACTOP No. 1642 of 2014 on 22/3/2019, the claimant has filed C.M.A. No. 3284 of 2019 for enhancement of compensation amount.

(3.) As against the very same award dtd. 22/3/2019, the Insurance Company has filed CMA No. 679 of 2020 questioning the quantum of compensation awarded by the Tribunal to the claimant.