NATIONAL INSURANCE CO LTD CHENNAI Vs. THANGAVELU

JUDGEMENT

(1.) THE Civil Miscellaneous Appeal has been filed by the appellant/ National Insurance Company Limited against the judgment and decree dated 30.09.2009 made in M.C.O.P.No.746 of 2007, on the file of the Motor Accidents Claims Tribunal, Fast Track Court-II, Poonamalle.

(2.) NOT being satisfied with the award and decree passed by the Tribunal, the respondents/claimants have filed the Cross Objection No.136 of 2010 for enhancement of a sum of Rs.2,00,000/-.

(3.) ANOTHER claim petition was filed in M.C.O.P.No.753 of 2007 by another petition claiming a compensation, for the death of her son, Suresh, who had travelled as rider of the motorcycle bearing Registration No.TN-02-P-6054, against the same respondents as in the instant case. Based on a Memo filed by the claimants for a joint trial, the Tribunal took both the cases jointly, collected common evidence and delivered a common order.