R LOGESWARI Vs. U MEGANATHAN

JUDGEMENT

(1.) The instant appeals have been filed by the respective claimant seeking enhancement of compensation passed under the impugned common Award dated 21.04.2009 passed by the Motor Accident Claims Tribunal (II Small Causes Court), Chennai in M.A.C.T.O.P.Nos.5014, 5015 and 5016 of 2005.

(2.) The Appellants in CMA.Nos.2984, 2985 and 2986 of 2009 sustained injuries as a result of an accident caused by a van bearing Registration No.TN-01-J-6787 owned by the first respondent in all these appeals and insured with the second respondent.

(3.) The Appellant in CMA.No.2984 of 2009 preferred a claim before the Motor Accident Claims Tribunal in M.C.O.P.No.5014 of 2005 seeking a compensation of Rs. 10,00,000/-. The Tribunal by its common Award dated 21.04.2009 directed the second respondent to pay the Appellant a sum of Rs. 2,64,340/- together with interest at 9.5% per annum from the date of claim till the date of realization.