NATIONAL INSURANCE CO LTD Vs. PARVATHI

JUDGEMENT

(1.) THESE appeals are considered together as they arise out of the very same accident.

(2.) THE appellant is the insurer in both these appeals challenging the veracity and the bona fides of the claimants, having regard to the peculiar facts of the case and the Tribunal having proceeded to award the compensation in spite of being made aware of the peculiarities.

(3.) THE claimant in the first of these appeals is the mother of a deceased minor boy. The claimant in the second of these appeals is the father of another deceased minor boy. It was alleged that both the boys, were standing by the road side, when they were fatally run over by a speeding autorickshaw driven in a rash and negligent manner and which had turned turtle.