BRANCH MANAGER DIVISIONAL MANAGER VELLORE Vs. SHAINESH

JUDGEMENT

(1.) C.M.A.No. 3136 of 2003 and C.M. A. No. 25 of 2004 are preferred by the Insurance Company and the claimants respectively against the Judgment and Decree dated 25.03.2003 made in M.C.O.P. No. 80 of 2000 on the file of the Motor Vehicles Accidents Claim Tribunal, Sub Court, Gudiyatham.

(2.) SINCE both the appeals arise out of the same Judgment, they are taken up together and disposed of by a common Judgment.

(3.) THE learned counsel appearing for the Insurance Company vehemently contended that the Tribunal has correctly come to the conclusion that the alleged van was not involved in the accident and awarded a sum of Rs.50,000/- as compensation under Section 140 of the Motor Vehicles Act. THErefore, the findings of the Tribunal is in accordance with law and the same has to be confirmed.