SUKUMAR Vs. JOHN JOBIN

JUDGEMENT

(1.) M.A.C.A.No.2031 of 2011 is an appeal filed by the original petitioner in O.P(MV).No.256/2009 on the file of the Motor Accidents Claims Tribunal, Ottapalam challenging award dtd. 11/7/2011 in the above case

(2.) Whereas M.A.C.A.No.718 of 2012 is an appeal at the instance of the 2nd respondent/owner of Tata Sumo bearing Reg.No.KL07 R 2617 in O.P(MV).No.256/2009. 2nd respondent impugns grant of recovery right by the Tribunal, as per award dtd. 11/7/2011 on the finding that the 2nd respondent violated policy conditions.

(3.) O.P(MAC).No.2613/2012 is also one at the instance of the 2nd respondent, the owner of the vehicle, challenging recovery right granted in connected O.P(MV).No.257/2009 by award dtd. 11/7/2011.