SATHIYASEKAR Vs. DURAISAMY

JUDGEMENT

(1.) Both these appeals are at the instance of the injured claimants who sought for a compensation of Rs. 40,00,000/- in M.C.O.P.No.31 of 2012 (CMA No.717 of 2016) and Rs. 10,80,000/- in M.C.O.P.No.32 of 2012 (CMA No.718 of 2016) on the file of the Motor Accident Claims Tribunal, Chief Judicial Magistrate, Salem.

(2.) It is seen that the said Original petitions namely, MCOP Nos. 31 and 32 of 2012 were transferred to the file of the Special Sub-Court No.I, which was constituted as Motor Accident Claims Tribunal and renumbered as MCOP No.163 of 2012 and MCOP.No.164 of 201

(3.) The case of the claimants in both the original petitions is as follows: