MALLIGA Vs. M.PUSHPARAJAN

JUDGEMENT

(1.) C.M.A.No.1562 of 2018 is filed by the Insurance Company against the award dtd. 21/11/2017 made in M.A.C.T.O.P.No.75 of 2016, on the file of Motor Accident Claims Tribunal / Special District Court-I, Thiruvallur.

(2.) Both the appeals are arising out of the same accident and same award and hence, they are disposed of by this common judgment.

(3.) Parties in these appeals are referred to by their respective ranks in the claim petition for the sake of convenience.