R MADANAGOPAL Vs. A SUSEELABAI

JUDGEMENT

(1.) Since these Civil Miscellaneous Appeals arise against one and the same accident and the award, they are heard together and disposed of by this common Judgment.

(2.) These Civil Miscellaneous Appeals are filed by the claimants against the judgment and Decree dated 31.8.2005 made in MCOP. Nos. 5217/2000, 6/2001 and 112/2001 by the learned Chief Judge (MACT) Court of Small Causes, Chennai.

(3.) The claimants in MCOP. Nos. 5217/2000, 6/2001 and 112/2001 filed the above claim petitions, claiming a compensation of Rs. 50,86,000/-, Rs. 56,00,000/- and Rs. 50,76,000/- respectively under various heads before the Tribunal for the injuries sustained by them in the motor accident that took place on 30.09.2000 at about 8.30 hours. The Tribunal awarded a sum of Rs. 1,96,920/-, Rs. 1,16,478 and Rs. 3,35,950/- to the claimants in MCOP. Nos. 5217/2000, 6/2001 and 112/2001 respectively as compensation under various heads. As against the same, these Civil Miscellaneous Appeals have been filed by the claimants for enhancement of the compensation.