SELVAM Vs. MANAGING DIRECTOR, TNSTC LTD.

JUDGEMENT

(1.) Feeling aggrieved by the Award, dated October 29, 2021 passed by the 'Motor Accidents Claims Tribunal/Principal Special Judge, Special Court under EC & NDPS Act, Chennai-600 104' ('Tribunal' for short) in M.C.O.P. No.6427 of 2017, the Legal Representatives of the Petitioner therein have preferred C.M.A. No.685 of 2023 for enhancement of Compensation, while the Respondent therein/Transport Corporation has preferred C.M.A. No.109 of 2025 praying to set aside the Award. This Common Judgment will now govern both these Civil Miscellaneous Appeals.

(2.) The Petitioner in the Claim Petition passed away on April 20, 2022 and his Legal Representatives were brought on record vide this Court's Order, dated November 13, 2024 made in C.M.P. Nos.19170 to 19172 of 2024 in C.M.A.SR. No.112714 of 2023 and C.M.A. No.685 of 2023.

(3.) For the sake of convenience, the parties herein will be referred to as per their rank in the Motor Claim Original Petition. Petitioner's Case: