PAPPAMMAL Vs. T K RAMASAMY; UNITED INDIA INSURANCE CO LTD MANAGER; M SREENIVASAN AND ORIENTAL INSURANCE CO LTD MANAGER

JUDGEMENT

(1.) These Civil Miscellaneous Appeals are filed by the claimants against the award dated 28.02.2001 made in MCOP No. 156, 157, 158, 159, 160, 161, 162, 164 165, and 155 of 1999 on the file of the Motor Accidents Claims Tribunal, Karur.

(2.) By consent of the learned Counsel on either side, these appeals are taken up for final disposal. All these appeals arise out of a common accident. Therefore, they are taken up together and being disposed of by a common judgment.

(3.) Background facts in a nutshell are as follows: