R.SAI SUMATHI Vs. R.KARUNANITHI

JUDGEMENT

(1.) C.M.A.No.2698 of 2021 is filed by the claimants for enhancement of compensation granted by the Tribunal in the award dtd. 16/10/2020 made in M.C.O.P.No.163 of 2017 on the file of Motor Accident Claims Tribunal, Special Sub-ordinate Judge, Cuddalore and C.M.A.No.1961 of 2021 is filed by the Insurance Company against the award dtd. 16/10/2020 made in M.C.O.P.No.163 of 2017 on the file of Motor Accident Claims Tribunal, Special Sub-ordinate Judge, Cuddalore.

(2.) Both the appeals arise out of the same accident and same award and hence, they are disposed of by this common judgment. Parties in these appeals are hereinafter referred to by their rank in the appeal in C.M.A.No.2698 of 2021. (for the sake of convenience)

(3.) The Appellants filed M.C.O.P.No.163 of 2017 on the file of Motor Accident Claims Tribunal, Special Sub-ordinate Judge, Cuddalore, claiming a sum of Rs.40,00,000.00 as compensation for the death of T.Sudhanthiran, who died in the accident that took place on 15/10/2016.