M/S SAMRAJ & CO Vs. C.MARIMUTHU

JUDGEMENT

(1.) By this common Judgment, both Civil Miscellaneous Appeals are being disposed.

(2.) These Civil Miscellaneous Appeals have been filed by the two Insurance Companies along with respective owners of the insured vehicles. United India Insurance Company Limited and the owner of the insured mini lorry are appellants in C.M.A.No.3923 of 2004. The New India Assurance Company Limited and the owner of the insured bus are the appellants in C.M.A.No.328 of 2006.

(3.) These Civil Miscellaneous Appeals are directed against the impugned Judgment and Decree dated 07.10.2003 passed by the Motor Accidents Claims Tribunal and Additional District Court (Fast Track Court No.5), Coimbatore at Tirupur in M.C.O.P.No.452 of 1995.