PANDIAN Vs. SRIRAM V. IYER

JUDGEMENT

(1.) These Civil Miscellaneous Appeals are filed by the respective claimants against the Judgement and Decree dated 18.09.2009 made in MCOP.Nos.532 and 537/2008 by the learned Chief Judicial Magistrate (MACT) Vellore for enhancement of compensation.

(2.) In so far as the injured claimant in MCOP.No.532/2008 is concerned, the Tribunal awarded a sum of Rs.2,34,860/- as total compensation with interest at 7.5 per cent p.a. as detailed below:-

(3.) In so far as the injured claimant in MCOP.No.537/2008 is concerned, the Tribunal awarded a sum of Rs.1,07,000/- as total compensation with interest at 7.5 per cent p.a. as detailed below:-