P. Sathasivam, J. - (1.) Leave granted.
(2.) These appeals are directed against the judgment and final order dated 13.12.2006 passed by the High Court of Judicature at Madras in C.M.A. Nos. 103 and 122 of 2001 in and by which the High Court modified the award of the Tribunal, i.e., from Rs. 5,05,053.45/- to Rs. 4,05,053.45/-as compensation payable to the Appellant-claimant.
(3.) Brief facts: (a) The Appellant-claimant sustained grievous injuries in a motor vehicle accident, which occurred on 21.05.1998 for which he made a claim before the Motor Accident Claims Tribunal, Chennai (hereinafter referred to as "the Tribunal") in O.P. No. 3868 of 1998 for a sum of Rs. 12 lakhs as compensation. The Tribunal, after finding that the accident was caused due to the negligence of the driver of the Tamil Nadu State Transport Corporation (Villupuram Division-III), Kancheepuram (hereinafter referred to as "the Corporation"), by order dated 20.12.2000, quantified the compensation and passed an award for Rs. 5,05,053.45. (b) Aggrieved by the award of the Tribunal, the Corporation filed C.M.A. No. 103 of 2001 before the High Court of Madras challenging the quantum of compensation. The Appellant-claimant also filed C.M.A. No. 122 of 2001 before the High Court for the enhancement of the compensation amount. Inasmuch as both the appeals arose from the same award of the Tribunal, the High Court heard and decided the appeals together and passed a common order on 13.12.2006 reducing the compensation to the extent of Rs. 1,00,000/-. In other words, by the said order, the High Court allowed the appeal of the Corporation to the extent of Rs. 1,00,000/- and dismissed the appeal of the claimant for enhancement of the compensation. (c) Questioning the judgment and final order of the High Court, the claimant has filed the above appeals by way of special leave petitions before this Court praying for enhancement of compensation to the extent awarded by the Tribunal. ;