NATIONAL INSURANCE CO LTD Vs. KALAIARASAN

JUDGEMENT

(1.) (These Appeal have been taken up for hearing through Video Conferencing) These appeals have been filed by the appellant insurance company challenging the common award passed by the Motor Accident Claims Tribunal (Principal District Judge, Puducherry) in MCOP.Nos.1127 and 1127 of 2006.

(2.) MCOP.No.1126 of 2006 was filed by the first respondent in CMA.No.2393 of 2012 and MCOP.No.1127 of 2006 was filed by the first respondent in CMA.No.2394 of 2012. The respective first respondents in both the appeals sustained injuries as a result of an accident caused by the insured delivery van bearing registration No.PY01-M-2821. The said delivery van is insured with the Appellant and owned by the second and third respondents.

(3.) The Appellant has filed these appeals both on the ground of its liability to pay the compensation and they have also challenged the quantum of compensation awarded to the respective first respondents in these appeals.