UNITED INDIA INSURANCE Vs. VIJAYAKUMAR

JUDGEMENT

(1.) IN both these cases, the Insurance Company is challenging their liability to satisfy the award passed by the MACt in MVC 683 and 684/04.

(2.) THE facts in brief are as under :

(3.) MOA 2705/06 is preferred by the Insurance Company against the award in favour of Prabhakar. As the amount awarded to the son is less than Rs. 10,000.00 no appeal lies, therefore, they hawpreferred this writ petition. This is how both these cases are listed together for arguments.