KARTHIKA Vs. P.CHANDAN

JUDGEMENT

(1.) Both the Civil Miscellaneous Appeals arising out of the common award, dated 07.03.2017 made in M.C.O.P.No.2615 of 2015 on the file of the Motor Accidents Claims Tribunal /VI Additional District Judge, Madurai.

(2.) The appellants in C.M.A.(MD)No.919 of 2018 are claimants and the appellant in C.M.A(MD)No.657 of 2019 is the fourth respondent/Insurance Company in the claim petition.

(3.) Since both the appeals arose out of a single Judgment, they will be heard and disposed of by a common Judgment.