(1.) Heard the learned Addl. Advocate General appearing for the appellant and the learned counsel appearing for the respondents/claimants in both the appeals.
(2.) The appellant/Transport Corporation has filed the appeals challenging the award dated 24.01.2014 passed by the Motor Accident Claims Tribunal (Addl. District Judge), Krishnagiri, made in MCOP Nos.435 of 2009 and 1174 of 2008.
(3.) The brief facts leading to the filing of the claim petitions are as hereunder :-