A. YUVARAJ Vs. K. VANITHA LAKSHMI

JUDGEMENT

(1.) THE present Appeals have been filed under Section 173 of Motor Vehicles Act, 1988, as against the judgment and decree of the Motor Accidents Claims Tribunal (learned Additional District and Sessions (FTC -2) Poonamallee) , dated 3.4.2009 passed in M.C.O.P. No 573 of 2003 by both parties before the Tribunal viz. the Claimant/victim and also the Insurances Company, as the former, the Appellant in C.M.A. No 3476 of 2009 is said to be aggrieved by the award of compensation as minimal, while the latter, the Appellant in C.M.A. No 708 of 2010 claims it as exorbitant and uncalled for.

(2.) SINCE both the Appeals arise out of the same Award, a common judgment is pronounced. For the sake of convenience, in the course of the judgment, the Appellant in C.M.A. No 3476 of 2009 is mentioned as Claimant and the Appellant in C.M.A. No 708 of 2010 is referred to as 2nd Respondent/Insurance Company.

(3.) THE Appellant was traveling via East Coast Road, from south to north, by driving his Maruti Car bearing Registration No. TN -22 -C -6655 and, near Vaylor Check Post, a Lorry bearing Registration No. PY -01 -L -2323, crossing from the opposite direction and driven in a rash and negligent manner, suddenly crossed the extreme right side and dashed against the Claimant 's Car, due to which, the Claimant sustained multiple injuries, resulting in Permanent Disability.