LAKSHMI Vs. M. SHANMUGANATHAN

JUDGEMENT

(1.) These Civil Miscellaneous Appeals have been filed against the common award dtd. 23/12/2014 made in M.C.O.P.Nos.139, 140 and 149 of 2013 on the file of Motor Accidents Claims Tribunal, Sub Court, Gobichettipalayam.

(2.) All the three Civil Miscellaneous Appeals are arising out of the same award and hence, they are disposed of by this common judgment.

(3.) The appeals are filed by the claimants challenging the award of the Tribunal exonerating the second respondent-Insurance Company and for enhancement of compensation.