SHANTHI AND ORS. Vs. V. NATESAN AND ORS.

JUDGEMENT

(1.) Being dissatisfied with the quantum of compensation of Rs.9,81,000.00 awarded by the Tribunal in M.C.O.P.No.474 of 2012 dtd. 25/11/2013 on the file of the Motor Accident Claims Tribunal (Additional District Judge), Namakkal, the claimants have preferred C.M.A.No.2745 of 2015. Questioning the liability and quantum, the insurance company has preferred C.M.A.No.2599 of 2015.

(2.) Since the appeals arise out of the same award, both the appeals were taken up together and disposed of by this common judgment.

(3.) For the sake of convenience, the parties are referred to as per their array in the claim petition.