MINOR SIVASUBRAMANIYAN Vs. U. DHEENA

JUDGEMENT

(1.) C.M.A. 1158 of 2022 has been filed by the Appellant / claimant against the Award dtd. 21/12/2021 passed in MCOP No. 348 of 2016 on the file of the Motor Accident Claims Tribunal (I Additional Sub Judge), Cuddalore.

(2.) C.M.A. 1308 of 2023 has been filed by the Appellant / Insurance Company questioning their liability to pay the compensation awarded by the Tribunal in the said Award.

(3.) Both the appeals arise out of the same accident and the same Award and hence, disposed of by this common judgment.