SUMATHI Vs. SIMPLEX INFRASTRUCTURES LTD.

JUDGEMENT

(1.) Feeling aggrieved by the Award dated February 14, 2025 passed by 'the Motor Accident Claims Tribunal (II Special Court, Small Causes Court) Chennai' ['Tribunal' for short] in M.C.O.P. No.375 of 2018, the petitioners therein have preferred C.M.A. No.1928 of 2025 praying to enhance the compensation, while the second respondent therein / insurance company, has preferred C.M.A. No.3449 of 2025 praying to set aside the Award.

(2.) This Common Judgment will now decide both the Civil Miscellaneous Appeals, as they both arise out of one and the same Award.

(3.) For the sake of convenience, hereinafter, the parties will be referred to as per their array in the Claim Petition.