BRANCH MANAGER Vs. S KALAISELVI; MINOR SUBBULAKSHMI; MINOR KANAGALAKSHMI; MINOR HARIHARASUDHAN; TAMIL NADU STATE TRANSPORT CORPORATION LTD ; V VEERACHAMY

JUDGEMENT

(1.) All these C.M.As. and C.R.P.(MD) No.1039 of 2006 arise out of compensation awarded due to the accident that took place on 05.10.1998. The issue involved in all these matters is one and the same and therefore, all the cases are disposed of by this common judgment.

(2.) C.M.A.(Md) No.91 of 2011 is filed by the claimant in M.C.O.P.No.1373 of 2000, for enhancement of compensation.

(3.) The respondent/s who has/have filed claim petitions are referred to as claimant/s, the Tamil Nadu State Transport Corporation Ltd., Madurai is referred to as the first respondent, V.V.R. Transport is referred to as the second respondent and the United India Insurance Company is referred to as the third respondent.