G. MAGENDRAN Vs. NAGARANI

JUDGEMENT

(1.) Challenging the award of the Motor Accident Claims Tribunal (Special District Judge), Krishnagiri, vide judgment and decree dtd. 25/1/2022 in MCOP No.934 of 2019, both on the point of quantum as well as on negligence, the 1st respondent-Owner of the offending vehicle has filed CMA No.2706 of 2022, while, the claim petitioners/legal representatives of the deceased Sadhasivam, who died in the road transport accident on 28/12/2018, have filed CMA No.2650 of 2022, seeking enhancement of the compensation awarded and also to fix the entire liability on the 2nd respondent-Insurance company.

(2.) By consent, both Civil Miscellaneous Appeals are taken up together and disposed of by the following common judgment.

(3.) For the sake of convenience, the parties are hereinafter referred to as per their ranking before the claims tribunal.