BRANCH MANAGER, NATIONAL INSURANCE CO., LTD. Vs. RAVICHANDRAN

JUDGEMENT

(1.) BY consent of both the parties, the main Civil Miscellaneous Appeal and the Civil Revision Petitions themselves are taken up for final hearing.

(2.) SINCE both the Civil Miscellaneous Appeal and the Civil Revision Petitions arise out of a common Judgment, common points for determination are involved, all are heard together and disposed of by this Common Judgment.

(3.) ON 29.01.2001 at about 05.00 a.m., eight persons travelled in a goods carriage bearing Registration No.TN 45 J 0967 from Reddy Mangudi for a marriage. The goods carriage capsized and all the persons sustained injuries. Contending that they are load men, they filed claim petitions before the Motor Accident Claims Tribunal, Tiruchirappalli, claiming compensation. The details of the names of those persons, the M.C.O.P. numbers and the amount claimed thereunder are stated hereunder: -