DIVISIONAL MANAGER Vs. R.PERUMALSAMY

JUDGEMENT

(1.) These Civil Miscellaneous Appeals arise out of the common award passed in MCOP Nos.166, 168, 170 and 171 of 2009, dtd. 5/10/2013 by the Motor Accident Claims Tribunal (Subordinate Court), Virudhunagar.

(2.) The brief case is as follows:-

(3.) Claiming compensation for the injuries sustained in the accident, the claimants filed claim petitions separately for the injuries sustained by them as mentioned in the claim petitions.