V.M.Velumani,J. - (1.) The matter is heard through "Video Conferencing". These appeals have been filed against the common judgment and decree dated 06.11.2008, made in M.C.O.P. Nos.604 and 605 of 2007, on the file of the Principal Sub Court, (Motor Accident Claims Tribunal), Coimbatore.
(2.) Both the appeals arise out of the same accident and common award. Hence, they are disposed of by this common judgment.
(3.) The appellant in both the appeals are claimant in M.C.O.P. Nos.604 and 605 of 2007, on the file of the Principal Sub Court, (Motor Accident Claims Tribunal), Coimbatore. They filed the said claim petitions, claiming a sum of Rs.2,00,000/- each as compensation for the injuries sustained by them in the accident that took place on 04.03.2007.;