TAMIL ARASU Vs. JESSY RAJAMANI

JUDGEMENT

(1.) Both Civil Miscellaneous Appeals arising out of the common award, dated 08.06.2012 made in M.C.O.P.No.450 of 2011 on the file of the Motor Accidents Claims Tribunal /(Principal District Court), Tirunelveli.

(2.) The appellants in C.M.A.(MD)No.1402 of 2013 are claimants and the appellant in C.M.A(MD)No.1665 of 2013 is the second respondent/Insurance Company in the claim petition.

(3.) Both appeals are heard together and disposed of by this common judgment.