S NAGAMMAL Vs. R RAJA

JUDGEMENT

(1.) The instant appeals have been filed challenging the Award dated 25.06.2008 passed by the Motor Accidents Claims Tribunal, Chief Judge, Small Causes Court, Chennai in MACTOP.Nos.4125 and 4126 of 2006.

(2.) The brief facts leading to the filing of the instant appeals are as follows:

(3.) Heard, Mr.N.M.Muthurajan, learned Counsel for the Appellants and Mr.K.Padmanabhan, learned Counsel for the Second respondent.