VASU AND ORS. Vs. G. PARAMASIVAM AND ORS.

JUDGEMENT

(1.) THESE appeals and cross objection arise from the award in O.P(MV) No. 139/2009 on the files of the Motor Accident Claims Tribunal, Ottappalam. The claimants have come up in appeal in M.A.C.A No. 1332 of 2013 and the 4th respondent before the Tribunal is the appellant in M.A.C.A No. 2275/2013 and Cross Objection No. 8/2015 in M.A.C.A No. 1332/2013 is filed by the 5th respondent before the Tribunal.

(2.) THE accident is one involving two vehicles and the owners and the drivers of both the vehicles as well as the Insurance Companies are in the party array before the Tribunal and before this Court.

(3.) A crime was registered as Crime No. 294/2008 at Pollachi West Police Station.