GANESHAN Vs. VILASINI

JUDGEMENT

(1.) These Civil Miscellaneous Appeals have been filed by the appellant/claimant against the common award dtd. 7/8/2012 made in M.C.O.P.Nos.897 and 900 of 2010 on the file of the Sub Court, (Motor Accident Claims Tribunal), Sathyamangalam.

(2.) Both the appeals arise out of the same accident and common award and hence, they are disposed of by this common judgment.

(3.) The appellants/claimants filed M.C.O.P.Nos.897 and 900 of 2010 on the file of the Sub Court, (Motor Accident Claims Tribunal), Sathyamangalam, claiming a sum of Rs.10,00,000.00 each as compensation for the injuries sustained by them in the accident that took place on 26/9/2010.