UNITED INDIA INSURANCE COMPANY LIMITED Vs. RAJAMANI

JUDGEMENT

(1.) Both the Civil Miscellaneous Appeals arise against the judgment and decree in M.C.O.P.Nos.1963 and 1964 of 2014 before the Motor Accidents Claims Tribunal, Dharmapuri (Spl.District Judge, Dharmapuri).

(2.) In M.C.O.P.No.1963 of 2014, claimants sought for compensation to the tune of Rs.10,00,000.00 in respect of death of one Munusamy in a motor accident that occurred on 5/4/2001.

(3.) In M.C.O.P.No.1964 of 2014, claimants sought for compensation to the tune of Rs.5,00,000.00 for the death of one Mahendran in the same accident that occurred on 5/4/2001.