BRANCH MANAGER Vs. MURUGESAN

JUDGEMENT

(1.) This matter is heard through "Video-Conferencing". These Civil Miscellaneous Appeals are filed against the common award dtd. 15/2/2013 made in M.C.O.P.Nos.78 to 80 of 2012 on the file of Motor Accident Claims Tribunal, II Additional District and Sessions Court, Tiruppur.

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

(3.) The appellant/Insurance Company is the 2nd respondent in M.C.O.P.Nos.78 to 80 of 2012 on the file of Motor Accident Claims Tribunal, II Additional District and Sessions Court, Tiruppur. The 1st respondent in all the three appeals filed claim petitions claiming a sum of Rs.15,00,000.00, Rs.10,00,000.00 and Rs.10,00,000.00 respectively as compensation for the injuries sustained by them in the accident that took place on 15/7/2012.