J VIKRAMASINGHLTD Vs. R MANOJ KUMARLTD

JUDGEMENT

(1.) C.M.A.Nos.373 and 374 of 2015 are filed by the Insurance Company against the award dated 25.09.2014 made in M.C.O.P.Nos.1400 of 2009 & 728 of 2012 on the file of the Motor Accidents Claims Tribunal, IV Small Causes Court, Chennai.

(2.) All the two Civil Miscellaneous Appeals and the Cross Appeal are arising out of the same accident and common 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 petitions for the sake of convenience.