NEW INDIA ASSURANCE CO. Vs. THOMAS

JUDGEMENT

(1.) These appeals have been filed under Sec. 173 of the Motor Vehicles Act, 1988 (the Act) by the second respondent/insurer in O.P.(MV) Nos.426, 428 and 429 of 2016 on the file of the Motor Accident Claims Tribunal, Manjeri, (the Tribunal), aggrieved by the Award dtd. 23/05/2019. The first respondent in all the appeals are the claim petitioners. In these appeals, the parties and the documents will be referred to as described in the original petitions.

(2.) According to the claim petitioners, on 16/07/2015 at about 09:15 a.m., while they were travelling in jeep bearing registration no.KL-10/AD-2841 driven by the first respondent from the place by name Kodikuthimala to Amminikkad and when they reached Kodikuthimala, the jeep skidded from the road as a result of which, they sustained grievous injuries.

(3.) The second respondent/insurer of the offending vehicle filed written statement denying liability.