UNITED INDIA INS CO LTD Vs. AMIRTHAVALLI

JUDGEMENT

(1.) An equity which has been interred in fathom down for getting monetary benefits is being disinterred and also winched to the fore by way of filing these legal proceedings.

(2.) The Respondents 1 and 2 in CMA. No. 2104 of 2000, first Respondent in CMA. No. 20 of 2001 and first Respondent in CRP. No. 2723 of 2001 as Petitioners have filed MCOP. Nos. 293 of 1996, 1394 of 1997 and 1421 of 1997 under Sections 140 and 166 of the Motor Vehicles Act, 1988 on the file of the Motor Accident Claims Tribunal/Second Additional District Court, Madurai praying to pass awards of compensation to the tune of Rs. 1,60,000/- , Rs. 60,000/- and Rs. 50,000/- respectively wherein the present Appellant/revision Petitioner has been shown as one of the Respondents.

(3.) It is averred in the petition filed in MCOP. No. 293 of 1996 that on 21.05.1994 at about 7.30 am, the deceased Thirumoorthi has travelled in the bus bearing Registration No. TN-59-C-5853 from Madurai to Melur. Near Vellaripatti the driver of the said bus has driven the same in rash and negligent manner and dashed against the bus bearing Registration No. TMA-2355 which has been driven from opposite direction. Due to accident, the said Thirumoorthi has passed away instantaneously. The bus which caused the accident belongs to the second Respondent and the same has been insured with the third Respondent. The bus which has been driven from opposite direction belongs to the first Respondent. Under the said circumstances the present petition has been filed for the relief sought for therein.