E ASHA (MINOR) Vs. K ARULDOS

JUDGEMENT

(1.) C.M.A.Nos.3168, 3169 and 3170 of 2014 have been filed by the claimants seeking enhancement of quantum of compensation awarded by the Motor Accidents Claims Tribunal (V Small Causes Court), Chennai in and by award dated 21.03.2014 in M.C.O.P.Nos.1742, 1743 and 1976 of 2012. Against the very same award, C.M.A.Nos.2309 and 2310 of 2016 have been filed by the Insurance Company challenging the quantum of compensation awarded by the Motor Accidents Claims Tribunal (V Small Causes Court), Chennai in favour of the claimants in and by award dated 21.03.2014 in M.C.O.P.Nos.1743 and 1976 of 2012. As all these appeals arise out of the award dated 21.03.2014, they are disposed of by this common judgment.

(2.) Since the appeals have been filed challenging only the quantum of compensation awarded, it is not necessary for us to traverse into other aspects of the award.

(3.) The brief facts, which are necessary to decide the issues involved in these appeals, are as follows: