UNITED INDIA INSURANCE CO., LTD., PUDUKOTTAI Vs. SRINIVASAN

JUDGEMENT

(1.) IN all the three appeals the insurance company is the appellant and the second respondent is the owner of the lorry that involved in the accident and the first respondent in all the three appeals are the persons who were injured in the accident. The accident took place on 27.09.1990. The first respondent in all the appeals filed M.C.O.P.Nos.307, 308 and 309 of 1993 claiming compensation of Rs.1,00,000/ - each in the first two cases and a sum of Rs.30,000/ - in the third case. The first respondent in all the three appeals claimed before the Tribunal that they were employed as loadmen in the lorry. The Tribunal passed an order dated 31.08.2000 awarding a sum of Rs.46,000/ - in M.C.O.P.No.307 of 1993, Rs.56,450/ - in M.C.O.P.No.308 of 1993 and Rs.10,750/ - in M.C.O.P.No.309 of 1993. The Tribunal recorded a finding that the accident was caused by the driver of the lorry owned by the second respondent. The Tribunal also recorded a finding that the claimants were all employed as loadmen. The appellant filed the three appeals challenging the order of the Tribunal.

(2.) THE only contention raised by the appellant insurance company is that the Tribunal erred in holding that the injured persons were loadmen employed in the lorry.

(3.) HEARD both the parties.