NATIONAL INSURANCE COMPANY LIMITED Vs. L GANESAN

JUDGEMENT

(1.) Both the appeals arise out of common award, passed by the Motor Accident Claims Tribunal, Chief Judicial Magistrate, Sivagangai, in M.C.O.P.Nos.66 & 67 of 2009, dated 29.06.2010.

(2.) In view of the Common Award, both the appeals are disposed of by this common judgment.

(3.) The parties are referred to as per their rank in the claim petitions.