R.SHANTHI Vs. SOMANNA

JUDGEMENT

(1.) These appeals are heard through "Video Conferencing".

(2.) Out of the two appeals, CMA. No. 40 of 2020 has been filed by the claimants, seeking enhancement of the compensation awarded to them, while the other appeal in CMA No. 520 of 2020 has been filed by the Transport Corporation questioning their liability to pay the compensation amount to the claimants inter alia the quantum of compensation awarded. Thus, both these appeals are filed as against the order dated 19.07.2019, made in M.C.O.P. No.455 of 2014, on the file of the Motor Accident Claims Tribunal (Sub-Court), Gobichettipalayam. As both the appeals are filed against the same award, they are taken up together and disposed of by this common judgment.

(3.) For easy reference, the parties are referred to as 'claimants' and 'Transport Corporation' in these appeals.