V.KARUNAMOORTHY Vs. A.VASUDEVAN

JUDGEMENT

(1.) Feeling aggrieved by the Award dated April 25, 2025 passed by 'the Motor Accident Claims Tribunal and II Court of Small Causes, Chennai' ['Tribunal' for short] in M.C.O.P. No.2514 of 2020, the petitioner therein namely V.Karunamoorthy has preferred C.M.A. No.2052 of 2025 seeking enhancement of compensation while the second respondent therein, namely - The Manager, United India Insurance Company Limited has preferred C.M.A. No.3852 of 2025 seeking to set aside the Award.

(2.) For the sake of convenience, hereinafter, the parties will be denoted as per their array in the Original Petition.

(3.) On the early hours of May 22, 2020, at about 01:15 hours, the petitioner was driving a Lorry bearing Registration No.TN-02-AL-7299. He was proceeding from Janappan Chathram Koot Road towards Padi, Chennai, on GNT Road, Sholavaram, Tiruvallur District.