MINOR ANNI JOY Vs. BENNY ANBURAJ

JUDGEMENT

(1.) C.M.A.No.1719 of 2020 has been filed by the appellant-claimant seeking enhancement of compensation granted by the Tribunal in the award dtd. 18/5/2020, made in M.C.O.P. No.188 of 2019, on the file of the District Court, (Motor Accident Claims Tribunal) Karaikal. C.M.A.No.324 of 2021 has been filed by the appellant-Transport Corporation against the judgment and decree dtd. 18/5/2020, made in M.C.O.P. No.229 of 2018, on the file of the District Court, (Motor Accident Claims Tribunal) Karaikal.

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

(3.) The parties are referred to as per their ranks in their respective claim petitions, for the sake of convenience.