PL SENTHILATHAN Vs. VELMURUGAN

JUDGEMENT

(1.) These Civil Miscellaneous Appeals have been filed challenging the common award passed by the Motor Accident Claims Tribunal (Chief Judicial Magistrate), Pudukottai, dated 14.09.2006 made in MCOP Nos.298 to 302 of 1999, respectively.

(2.) The brief facts of the case is that on 02.10.1998, the claimants in all the claim petitions were travelling in the Ambassador Car TN-55-P-6162 towards Chennai and at 5.15 pm and when they were proceedings from Chrompet to Merina Beach, the Car TCW-9414 came in a rash and negligent manner and lost control and hit in the centre median of G.S.T Road and thereafter, dashed against the Ambassador Car, where the claimants were travelling as passengers. In that accident, the claimants have sustained injuries. The claimants have filed separate claim petition seeking compensation of Rs.2,00,000/- for the injuries sustained in the accident.

(3.) In the counter filed by the New India Assurance Company, Oriental Insurance Company and the Tamil Nadu Government Transport Corporation, they disputed the manner of accident and their liability to pay compensation.