DHEERAN CHINNAMALAI TRANSPORT CORPORATION Vs. AMMANI

JUDGEMENT

(1.) these c.m.a. no. 1107 of 1993 and cross-objection no. 48 of 1995, arising out of a common judgment, are being disposed of by this common judgment.

(2.) dheeran chinnamalai transport corporation has filed the appeal in c.m.a. no. 1107 of 1993 challenging the award passed in m.a.c.t.o.p. no. 1359 of 1990 on the file of the motor accidents claims tribunal, trichy, directing the appellant to pay a compensation of rs. 3,00,000 as against total compensation of rs. 5,00,000 to the claimants on the ground of negligence and of quantum.

(3.) the claimants/respondents in the appeal, being dissatisfied with the quantum of rs. 3,00,000 have filed the crossobjection no. 48 of 1995 seeking enhancement of compensation by requesting an additional sum of rs. 1,50,000 restricting their claim to rs. 4,50,000.