SPECIAL GRADE SECRETARY, KUMILY PANCHAYATH Vs. MANIAMMAL

JUDGEMENT

(1.) The above appeals and the cross objection arose from two common awards passed by the Motor Accidents Claims Tribunal, Kottayam and the Motor Accidents Claims Tribunal, Thodupuzha. Since the accident is one and the same in all these cases, the above appeals as well as the cross objection are considered together and disposed of through this common judgment.

(2.) M.A.C.A. No. 3055/2008 and Cross Objection No. 103/2017 in that appeal and M.A.C.A. No. 2965/2009 arose from the award of the Motor Accidents Claims Tribunal, Kottayam in O. P. (MV) No. 963/2002. M.A.C.A. No. 3061/2008 arose out of the award in O. P. (MV) No. 77/2003 of the said Tribunal. The Tribunal had passed a common award in both the above said cases. In M.A.C.A. No. 3055/2008 and in M.A.C.A. No. 3061/2008, the insurer of the vehicle involved in the accident is the appellant. M.A.C.A. No. 2965/2009 is filed by the 4th petitioner / 4th claimant in O. P. (MV) No. 963/2002. The cross objection (C. O. No. 103/2017) in M.A.C.A. No. 3055/2008 is filed by the petitioners 1 to 3 / claimants 1 to 3 in the said case.

(3.) M.A.C.A. No. 2346/2008 is filed against the award in O. P. (MV) No. 591/2000 of the Motor Accidents Claims Tribunal, Thodupuzha. M.A.C.A. No. 2397/2008 is filed against the award in O. P. (MV) No. 648/2000 of the same Tribunal. It is a common award passed by the said Tribunal in both these cases. The appellant in both those appeals is the 'Kumili Grama Panchayath', who is the registered owner of the vehicle involved in the accident.