NATIONAL INSURANCE COMPANY LTD, GUINDY, CHENNAI Vs. KALIAMMAL; RAJAMANICKAM; MANAGING DIRECTOR; RAJAMANICKAM

JUDGEMENT

(1.) The National Insurance Company, is on appeal challenging the common award dated 17.2.2006 passed in M.C.O.P.Nos.737 and 748 of 2003 respectively on the file of the Motor Accidents Claims Tribunal (Chief Judicial Magistrate), Karur.

(2.) Thiru M.Prakash, learned counsel appears on behalf of the third respondent transport corporation in both the appeals. Thiru V.Nagarajan, learned counsel appears for the first respondent in C.M.A.No.1371 of 2007. Notice to the respondents 1 and 2 in C.M.A.No.1514 of 2007 and the second respondent in C.M.A.No.1371 of 2007 is dispensed with, in view of the common judgment that is to be passed in the appeals today.

(3.) It is a case of injury. The brief facts of the case are as follows:-