SURESH Vs. MUTHUGOVINDAN

JUDGEMENT

(1.) These Civil Miscellaneous Appeals have been preferred against the common awards and decree passed in M.C.O.P.Nos.31,40,41 and 42 of 2005 on the file of the Motor Accident Claims Tribunal, Villupuram.

(2.) The brief facts of the claim application in M.C.O.P.Nos. 31,40,41 and 42 of 2005 are as follows;

(3.) Aggrieved against the award passed by the tribunal, the owner and insurer of the van as appellants have preferred the present appeals disputing the liability of 40% fixed on the part of them and also disputing the quantum of compensation awarded in each claim petitions.