V. VALLIMUTHU AND ORS. Vs. UDHAYASURIYAN AND ORS.

JUDGEMENT

(1.) C.M.A.Nos.1402 to 1404, 1418, 1419 and 1422 of 2019 are filed by the claimants for enhancement of compensation granted by the Tribunal in the award dtd. 21/2/2017 made in M.C.O.P.Nos.280, 261, 278, 262, 281 and 258 of 2008 on the file of Motor Accident Claims Tribunal, Sub Court, Kanchipuram.

(2.) The facts with regard to manner of the accident is one and the same and therefore, all the thirteen appeals are disposed of by this common judgment. Parties in these appeals are referred to by their respective ranks in the claim petitions for the sake of convenience.

(3.) The injured claimants filed the claim petitions in M.C.O.P.Nos.280, 261, 278, 262, 281 and 258 of 2008 on the file of Motor Accident Claims Tribunal, Sub Court, Kanchipuram, claiming various amounts as compensation for the injuries sustained by them in the accident that took place on 27/6/2007.