NATIONAL INSURANCE COMPANY LIMITED Vs. JOTHI

JUDGEMENT

(1.) Since the claim petitions arose out of the single accident, the Tribunal disposed of them by a common judgment and here also all the matters are taken up together and disposed of by this common judgment.

(2.) These appeals have been filed by the second respondent in M.C.O.P.Nos.2344 of 2008, 4393 of 2008, 4394 of 2008, 4395 of 2008 and 1861 of 2009 on the file of the Motor Accidents Claims Tribunal, IInd Small Causes Court, Chennai, assailing the award mainly on quantum. Not being satisfied with the quantum, the claimants in M.C.O.P.No.4394 of 2008 have filed the Cross Objection, seeking enhancement of compensation.

(3.) The facts in brief:-