UNIVERSAL SAMPO GENERAL Vs. MUTHU MANI

JUDGEMENT

(1.) These Civil Miscellaneous Appeals have been filed against the common award dated 06.02.2018 made on the file of the Motor Accident Claims Tribunal, Special District Court, Tiruvallur.

(2.) Both the appeals arise out of the common award and hence they are disposed of by this common judgment. The parties are referred to as per their ranks in the claim petition, for the sake of convenience.

(3.) The appellant in both the appeals is the second respondent on the file of the Motor Accident Claims Tribunal, Special District Court, Tiruvallur. The claimants in(C.M.A.No.2123 of 2019) filed the said claim petition claiming a sum of Rs.7,00,000/- as compensation for the death of one Shalini, who died in the accident that took place on 24.02.2015. The claimant in M.C.O.P.No.33 of 2016 (C.M.A.No.2124 of 2019) filed the above said claim petition claiming a sum of Rs.3,00,000/- as compensation for the injuries sustained by her in the accident that took place on 24.02.2015.