RAJAMMAL Vs. MAHENDRAN

JUDGEMENT

(1.) CHALLENGING the Award passed in MCOP No.3715 of 2008 on the file of Motor Accident Claims Tribunal (Chief Judge, Court of small Causes), Chennai, the Claimants have filed the Appeal in C.M.A. No.3165 of 2011 for enhancement of the Compensation and the Insurance Company has filed the Appeal in C.M.A. No.3891 of 2011 challenging the Award passed in the said Claim Petition.

(2.) THE brief case of the Claimants are as follows:

(3.) BEFORE the Tribunal, on the side of the Appellants/Claimants, 3 Witnesses were examined and 7 Documents, Exs.P -1 to P -7 were marked and on the side of the Respondent/Insurance Company, there was neither oral nor documentary evidence.