KAVIN Vs. BALAJI

JUDGEMENT

(1.) C.M.A.No.677 of 2021 is filed by the Insurance Company against the judgment and decree dtd. 30/8/2019, made in M.C.O.P. No.962 of 2011, on the file of the III Additional District and Sessions Court, (Motor Accident Claims Tribunal), Coimbatore. Seeking enhancement of compensation granted by the Tribunal in the said award, the claimant has come out with C.M.A.No.902 of 2020. C.M.A.No.680 of 2021 is filed by the Insurance Company against the judgment and decree dtd. 30/8/2019, made in M.C.O.P. No.1122 of 2011, on the file of the III Additional District and Sessions Court, (Motor Accident Claims Tribunal), Coimbatore.

(2.) All the appeals arise out of the same accident and common award and hence, disposed of by this common judgment.

(3.) For the sake of convenience, parties are referred to as per their rank in the claim petitions.