N VEDANAYAGAM Vs. THANGASAMY

JUDGEMENT

(1.) All these appeals are arising out of the very same accident and the same are disposed of by this common judgment.

(2.) The parties are referred to as per their rank in the claim petitions.

(3.) These Civil Miscellaneous Appeals have been filed to set aside the award dated 10.12.2010, passed in M.C.O.P.Nos.1573, 1574 and 1575 of 2008 on the file of the Motor Accident Claims Tribunal (Additional District Court / Fast Track Court No.2) Madurai.