PREETHA KRISHNAN Vs. UNITED INDIA INSURANCE CO.

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are directed against the judgment and order dtd. 28/6/2024, passed in MACA No.210 and 1219 of 2015; and Judgment and order dtd. 27/11/24 in R.P.Nos.1165 and 1187 of 2024 by the High Court of Kerala at Ernakulam, which, in turn, were preferred against the order dtd. 2/4/2014 in O.P. (M.V.) No.1105/2012, passed by the Motor Accidents Claims Tribunal, Pala[Hereinafter referred as 'Tribunal'].

(3.) The brief facts giving rise to these appeals are that on 3/8/2012, the deceased, namely, T.I. Krishnan, aged 51 years, was driving his car, bearing registration No.KL-5/M-1062 through the Pala-Thodupuzha Road. A bus bearing registration No.KL-38/B-1833, driven in a rash and negligent manner, collided with the car of the deceased. As a result of the incident, the deceased sustained severe injuries and died on his way to the hospital.