ORIENTAL INSURANCE COMPANY Vs. M USHARANI

JUDGEMENT

(1.) CMA.No:1151 of 2001 has been preferred by the insurer as against the award and decree dated 19th December, 2000 made in MCOP.No.3939 of 1997 on the file of the Motor Accidents Claims Tribunal, (IV Court of Small Causes) Madras, while the claimant has lodged Cross Objection NO.8 of 2002 for enhanced of compensation.

(2.) CMA.No:1152 of 2001 has been preferred by the insurer as against the award and decree dated 19th December, 2000 made in MCOP.No.3940 of 1997 on the file of the Motor Accidents Claims Tribunal, (IV Court of Small Causes) Madras, while the claimant has lodged Cross Objection NO.9 of 2002 for enhanced of compensation.

(3.) CMA.No:1153 of 2001 has been preferred by the insurer as against the award and decree dated 19th December, 2000 made in MCOP.No.3941 of 1997 on the file of the Motor Accidents Claims Tribunal, (IV Court of Small Causes) Madras, while the claimant has lodged Cross Objection NO.10 of 2002 for enhanced compensation.