UNITED INDIA INSURANCE CO. LTD Vs. T. BABU

JUDGEMENT

(1.) These appeals are heard through Video Conferencing.

(2.) Both these appeals are preferred by the Insurance Company questioning their liability to pay the compensation amount to the respective claimants, as also the quantum of compensation awarded by the Tribunal.

(3.) In a motor accident that had taken place on 22.10.2015 at about 3.30 am, two persons, by name Anusha and Aravindan, have died instantaneously. On their death, their respective legal heirs have filed two Claim Petitions seeking compensation as against the owner of the Car, it's insurer, owner of the lorry as also its insurer seeking compensation of Rs.1,50,00,000/- and Rs.2,00,00,000/-.