M. GOWTHAMAN Vs. T.N. MURALI

JUDGEMENT

(1.) Feeling aggrieved with the Compensation awarded by 'the Motor Accident Claims Tribunal (II Court of Small Causes) Chennai ('Tribunal' for short) vide its Order of Award, dated August 18, 2020, made in M.C.O.P. No.1610 of 2016, the Petitioner has preferred C.M.A. No.2398 of 2021 praying to set aside the above Award and enhance the Compensation.

(2.) On the other hand, challenging the quantum of Compensation awarded by the Tribunal vide the Order of Award, dated August 18, 2020 made in M.C.O.P. No.1610 of 2016, the 2nd Respondent therein has preferred C.M.A. No.3268 of 2021 praying to set aside the same and reduce the quantum of Compensation.

(3.) For the sake of convenience, the parties in these Appeals will be referred to as per their array in the Claim Petition before the Tribunal. Facts in brief: