UNITED INDIA INSURANCE CO LTD Vs. LUVIZA FERNANDIS

JUDGEMENT

(1.) M/s. Chandru and Shekar has filed power for R4 in MFA No. 4310/2007 and the same is taken on record.

(2.) Though these matters are posted for admission, by consent of parties, the appeals are heard finally.

(3.) The United India Insurance Company Limited has filed MFA No. 4310/2007, Oriental Insurance Company Limited is the Appellant in MFA No. 2624/2007. Both the Insurance Companies are challenging the liability saddled on them; on the ground that the accident was not caused on account of rash and negligent driving of the drivers of the vehicles insured respectively by each of the Appellants. In MFA No 2624/2007 the quantum of compensation awarded by Tribunal is also challenged.