SATHISH KUMAR Vs. P.N.THANGAVEL

JUDGEMENT

(1.) C.M.A.No.2907 of 2021 is filed by the claimant for enhancement of compensation granted by the Tribunal in the award dtd. 4/6/2018 made in M.C.O.P.No.69 of 2017 on the file of the Motor Accident Claims Tribunal, Chief Judicial Magistrate's Court, Namakkal. C.M.A.No.858 of 2022 is filed by the Insurance Company against the award dtd. 4/6/2018 made in M.C.O.P.No.69 of 2017 on the file of the Motor Accident Claims Tribunal, Chief Judicial Magistrate's Court, Namakkal.

(2.) Both the appeals are arising out of the same accident and same award and hence, they are disposed of by this common judgment. Parties in these appeals are referred to as per their respective ranks in the claim petition for the sake of convenience.

(3.) The claimant represented by his father Thangaraj filed the claim petition in M.C.O.P.No.69 of 2017 on the file of the Motor Accident Claims Tribunal, Chief Judicial Magistrate's Court, Namakkal (earlier M.C.O.P.No.1388 of 2015 on the file of the MACT, Principal District Court, Namakkal), claiming a sum of Rs.40,00,000.00 as compensation for the injuries sustained by him in the accident that took place on 4/6/2014.