GOVINDASAMY Vs. RAMAMURTHY

JUDGEMENT

(1.) These civil miscellaneous appeals have been filed against the Judgment and Decree dtd. 26/7/2019 passed in M.C.O.P.Nos.327 & 325 of 2018 respectively on the file of the Special Motor Accident Claim Tribunal / the Special Sub-Court, Tiruvannamalai.

(2.) The petitioners Govindasamy and Muneeshwaran, who were working as driver and cleaner respectively in TATA ACE van are the claim petitioners in M.C.O.P.Nos.327 & 325 of 2018 and they have filed these appeals for enhancement of compensation.

(3.) For the sake of convenience, the parties are referred to as per their litigating status before the Tribunal.