BAJAJ ALLIANE GENERAL INSURANCE CO.LTD Vs. RANJANI

JUDGEMENT

(1.) These Civil Miscellaneous Appeals are filed by the appellant-Insurance Company against the award dated 08.09.2011, made in M.C.O.P. Nos. 32, 29, 31, 30, 34, 28, 33 and 27 of 2010, on the file of the Sub Court, (Motor Accident Claims Tribunal), Mannargudi.

(2.) By consent of both the parties, all the appeals are taken up for final disposal at the admission stage itself.

(3.) All the appeals arise out of the same accident and hence, they are disposed of by this common judgment.