N. RAGHURAMAN Vs. M. RUTHIRAKOTI

JUDGEMENT

(1.) ALL the above three appeals have arisen out the awards passed in two different claim petitions filed by two different claimants in respect of same accident.

(2.) C .M.A. No. 2655/2012 has been filed by the Insurance Company challenging the finding rendered by the Motor Accidents Claims Tribunal (Additional Sub -Judge), Chengalpattu, in and by award dated 09.04.2011 in M.C.O.P. No. 60 of 2006, in fixing the liability on their part to pay the compensation amount to the victim.

(3.) SIMILARLY , as against the award passed by the by the Motor Accident Claims Tribunal (VI Court of Small Causes), Chennai, in M.C.O.P. No. 2905 of 2006, dated 23.03.2011, the Insurance Company has filed the appeal in C.M.A. No. 276 of 2014 questioning the liability fixed on their part to pay the compensation amount to the victim/claimant as well as the quantum of compensation awarded by the Tribunal.