BRANCH MANAGER Vs. CHANDIRAN

JUDGEMENT

(1.) These Civil Miscellaneous Appeals have been filed against the award dtd. 13/7/2006 made in M.C.O.P.Nos.164 of 2004 and 103 of 2003 respectively on the file of the Motor Accidents Claims Tribunal (Fast Track Court-II) at Tindivanam [formerly S.C.M.C.O.P.Nos.833 and 810 of 2001, FTC-II].

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

(3.) The appellant-Insurance Company is the 2nd respondent in M.C.O.P.Nos.164 of 2004 and 103 of 2003 respectively on the file of the Motor Accidents Claims Tribunal (Fast Track Court-II) at Tindivanam [formerly S.C.M.C.O.P.Nos.833 and 810 of 2001, FTC-II]. The 1 st respondents/claimants filed the said claim petitions, claiming a sum of Rs.3,00,000.00 each as compensation for the injuries sustained by them in the accident that took place on 25/3/2001.