(1.) C.M.A. No. 73 of 2012 has been filed by the Insurance Company challenging the quantum of compensation awarded by the Motor Accidents Claims Tribunal (Additional District Court, Fast Track Court II), Chennai, in and by award dated 02.02.2011 in M.C.O.P. No. 3446 of 2006. As against the very same award, the claimants have also filed C.M.A. No. 711 of 2012 seeking enhancement. As both the appeals arise out of the award dated 02.02.2011, they are disposed of by this common judgment.
(2.) The claimants before the Tribunal are wife, minor daughters and mother of the deceased, by name, Hansdurai. The claim petition was filed seeking compensation to the tune of Rs. 21,00,000/- for the death of the said Hansdurai, who lost his life in the accident that had occurred on 18.07.2005, at about 10.45 a.m., while riding his motor cycle bearing Registration No. TN-22-U-0730, along Medavakkam High Road, when it was hit by a lorry bearing Registration No. TN-31-9201, belonging to the 1st respondent. The Tribunal, on appreciation of oral and documentary evidence, while holding that it was the driver of the lorry, who was responsible for the accident, awarded a sum of Rs. 16,37,488/- together with interest @ 9% per annum as compensation.
(3.) 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.