PONUTHAYEE Vs. VIJAYA RAMU

JUDGEMENT

(1.) C.M.A(MD)No.1173 of 2011 is filed against the judgment and decree passed in M.C.O.P.No.22 of 2006 on the file of the Special Sub Judge, Aruppukottai. The appellants are the claimants. Respondents are the respondents in the claim petition.

(2.) C.M.A(MD)No.1409 of 2011 is filed against the judgment and decree passed in M.C.O.P.No.21 of 2006 on the file of the Special Sub Judge, Aruppukottai. The appellants are the claimants. Respondents are the respondents in the claim petition.

(3.) Brief substance of the claim petition is as follows: On 2/8/2005, at about 10.30 a.m., one Muthumani and Muniyasami travelled in a vehicle bearing registration number TN 65 E 2939 has a loadman. The driver of the vehicle drove the vehicle in a rash and negligent manner and capsized the vehicle. Both the loadmen Muthumani and Muniyasamy sustained injuries and they died in the hospital. The claimants are the dependants and the claimant in M.C.O.P.No.22 of 2006 claimed a sum of Rs.6,00,000.00 as compensation and the claimant in M.C.O.P.No.21 of 2006 claimed a sum of Rs.6,00,000.00 as compensation.