DIVISIONAL MANAGER Vs. KRISHNAMOORTHY

JUDGEMENT

(1.) These appeals have been filed challenging the common award, dated 28.02.2011 passed in MCOP No.70 of 2010 and 71 of 2010 by the Motor Accidents Claims Tribunal, Additional Sub Judge, Tiruvannamalai .

(2.) Both these appeals have been filed by the Insurance company challenging the findings of negligence on the part of the insured vehicle. They have not challenged the quantum of compensation awarded by the Tribunal under the impugned award. It is their contention that the insured vehicle can carry only three persons, whereas it carried four persons at the time of the accident and hence they are not liable to the compensation.

(3.) Heard Mr.K.Vinod, learned counsel for the appellant in both appeals and Ms.J.Prithvi, learned counsel for the first respondent in both these appeals.