A. GOPAL Vs. MUTHAMMAL

JUDGEMENT

(1.) CMA No.2983 of 2003 is filed, as against the award in MCOP No.807 of 1994 and CMA No.2984 of 2003 is filed, as against the award passed in MCOP No.26 of 1995.

(2.) IT is the case of collision between the two vehicles, bearing Registration No.TN33 -N -0524 belonging to the Tamil Nadu State Transport Corporation Limited and the lorry, bearing Registration No.TCB 6828.

(3.) THE Tribunal, on a consideration of the materials placed before it, has given a finding that both the vehicles were equally responsible for the accident and therefore, the compensation has to be apportioned between the two vehicles equally, as both the drivers were tort -feasors.