MANAGING DIRECTOR, TAMIL NADU STATE TRANSPORT CORPORATION VILLUPURAM LTD Vs. V NADARAJAN; V JANAKIRAMAN

JUDGEMENT

(1.) Both the above appeals have been filed by the Transport Corporation challenging the findings rendered by the Motor Accidents Claims Tribunal (VI Judge, Small Causes Court), Chennai, in and by common award dated 21.06.2011 in M.C.O.P.Nos.4587 & 4760 of 2008, respectively, in fixing the liability on their part to pay the compensation amount and also challenging the quantum of compensation.

(2.) Not being satisfied with the quantum of compensation awarded by the Tribunal, the claimants/respondents have filed the above Cross Objections, seeking enhancement of the compensation amount.

(3.) For the sake of convenience, the appellant in the CMAs is referred as Transport Corporation, the respondent in CMA.No.332 of 2012 is referred as 1st claimant, the respondent in CMA.No.333 of 2012 is referred as 2nd claimant.