MANAGER Vs. TAMIL SELVI

JUDGEMENT

(1.) C.M.A(MD)No.747 of 2025 has been filed as against the award passed in M.C.O.P.No.1647 of 2023 dtd. 10/3/2025 on the file of the Motor Accident Claims Tribunal cum Special District Court to deal with MCOP Cases, Madurai, thereby awarding compensation to the tune of Rs.31,03,672.00 in favour of the claimants and directed the appellant herein to pay the entire compensation and then recover the same from the third respondent herein/owner of the vehicle.

(2.) C.M.A(MD)No.753 of 2025 has been filed as against the award passed in M.C.O.P.No.1648 of 2023 dtd. 10/3/2025 on the file of the Motor Accident Claims Tribunal cum Special District Court to deal with MCOP Cases, Madurai, thereby awarding compensation to the tune of Rs.1,06,000.00 in favour of the claimants and directed the appellant herein to pay the entire compensation and then recover the same from the second respondent herein/owner of the vehicle.

(3.) For the sake of convenience and brevity, the parties hereinafter will be referred to as per their status / ranking in C.M.A(MD)No.747 of 2025.