(1.) CMA.No.2439/2017 has been filed by the Insurance Company challenging both the liability as well as quantum of compensation awarded by the Tribunal. CMA No.495/2018 has been filed by the claimants against the dismissal of the Claim Petition No.2545 of 2015.
(2.) On 03.10.2014 at about 12.45 hours, when one Kalicharan was riding a motorcycle, bearing Registration No.TN 01 G 5382 along with A.Chelladurai, as Pillion Rider, from South to North direction in Vandalur to Nemilicherri 400 feet main road, near Varadarajapuram Nazarethpet bridge, Tempo Traveller Van, bearing Registration No.TN 11 E 9896 driven by its driver came in a rash and negligent manner and dashed against the motorcycle. Due to the said accident, both the rider and the pillion rider sustained severe injuries and died on the way to the hospital. Therefore, the legal heirs of the deceased Kalicharan filed a claim petition in MCOP No.848/2014, claiming a sum of Rs.60,00,000/- as compensation. Similarly, the legal heirs of the deceased Chelladurai filed in MCOP No. 2545 of 2015, claiming a sum of Rs.36,00,000/- as compensation.
(3.) Since both the Appeals arise out of the same accident, they were heard together and disposed of by way of this common judgment.