S JEYAMANI Vs. P DHANDAYUTHABANI

JUDGEMENT

(1.) These appeals have been filed by the claimants challenging the common award dated 30.07.2014 passed by the Motor Accident Claims Tribunal (Court of Small Causes, Chennai ) in MCOP.Nos.1953 and 1954 of 2012. MCOP.No.1953 of 2012 pertains to a death claim and MCOP.No.1954 of 2012 pertains to an injury claim.

(2.) One Vasantha died and the Appellant in CMA.No.3204 of 2014 sustained injuries on 16.01.2012 as a result of an accident caused by a vehicle insured with the second respondent and owned by the first respondent. The legal representatives of the deceased Vasantha and the Appellant in CMA.No.3204 of 2014 preferred two separate claims before the Tribunal and the Tribunal has passed the following awards under a common judgment:

(3.) The respective claimants unsatisfied with the quantum of compensation awarded by the Tribunal preferred these appeals seeking for enhancement.