NEW INDIA ASSURANCE CO. LTD. Vs. SHAMMY JOHN

JUDGEMENT

(1.) Heard Mr.M.Krishnamurthy, learned counsel appearing for New India Assurance Company and Mr.K.Varadhakamaraj, learned counsel appearing for the claimant.

(2.) Both the Insurance Company and the claimant have filed the above Civil Miscellaneous Appeals before this Court challenging the judgment and decree dated 26.02.2013 made in M.C.O.P.No.2930 of 2011 on the file of the Motor Accidents Claims Tribunal (II Judge, Court of Small Causes), Chennai.

(3.) As both the appeals arise out of a common cause of action, they are taken up for disposal by a common judgment.