S ACHTHAN Vs. M GOPAL

JUDGEMENT

(1.) Both appeals arose out of the award in M.C.O.P. No. 5923 of 1999 dated 4.1.2002, on the file of the Motor Accidents Claims Tribunal (V Judge, Court of Small Causes), Madras.

(2.) The claimant in M.C.O.P. No. 5923 of 1999 is the appellant in C.M.A. No. 796 of 2002 and the respondent No. 2, United India Insurance Co. Ltd., Chennai, is the appellant in C.M.A. No. 1091 of 2002.

(3.) The appellant in C.M.A. No. 796 of 2002 has filed a claim petition seeking compensation of Rs. 51,00,000 for the injury sustained by him in a road accident that occurred on 8.8.1999 at 11 p.m. at Aminjikarai Road, near Kumananchavadi, Chennai-56.