MANAGING DIRECTOR, TAMIL NADU STATE TRANSPORT CORPORATION (KUMBAKONAM DIVISION III) LTD Vs. SAMAYADURAI AND ORS

JUDGEMENT

(1.) These civil miscellaneous appeals are directed against the common judgment of the Motor Accidents Claims Tribunal (Additional District Sessions Judge-cum Chief Judicial Magistrate) Sivaganga pronounced in M.C.O.P. Nos. 230 and 310 of 1996 respectively and the awards passed thereon.

(2.) C.M.A. No. 1405 of 1998 is directed against the award passed in M.C.O.P. No. 230 of 1996 and C.M.A. No. 1406 of 1998 is directed against the award passed in M.C.O.P. No. 310 of 1996. Since both the appeals have arisen out of a common judgment of the Tribunal, they are taken up together for hearing and common judgment is pronounced.

(3.) Samayadurai, the first respondent in C.M.A. No. 1405 of 1998 had preferred a claim before the Motor Accidents Claims Tribunal (Additional District Sessions Judge -cumChief Judicial Magistrate) Sivaganga against the appellant herein and respondents 2 and 3 herein by filing M.C.O.P. No. 230 of 1996 praying for an award directing the respondents therein to pay a sum of Rs. 2,25,000/- as compensation together with future interest and cost for the injuries sustained by him in an accident that took place on 26.02.1996. Likewise, Karmegam, the first respondent in C.M.A. No. 1406 of 1998 had preferred a claim before the very same Tribunal against the same set of respondents by filing M.C.O.P. No. 310 of 1996 praying for an award directing the respondents therein to pay a sum of Rs. 1,00,000/- as compensation together with future interest and cost for the injuries sustained by him in the above said accident.