S SRINIVASAN Vs. MURUGAN

JUDGEMENT

(1.) The appellants being aggrieved by the quantum of compensation filed these appeals.

(2.) According to the appellants, while they were travelling in the Van belonging to the first respondent insured with the second respondent and the Lorry belonging to the third respondent insured with the fourth respondent, which was going in front of the Van and suddenly the driver of the lorry applied brake and the accident occurred. In the accident, the appellants sustained multiple injuries. The appellant in C.M.A(MD)No.1475 of 2011 was taking treatment as in-partient in the hospital from 05.06.2004 to 09.06.2004.The appellant in C.M.A(MD) No.1513 of 2011 was taking treatment as in-partient in the hospital from 05.06.2004 to 11.06.2004 and hence, they filed these appeals against the respondents 1 to 4.

(3.) The respondents 1 and 3 remained ex-parte before the Tribunal. The respondents 2 and 4 in the counter blamed the driver of other vehicle.