NATIONAL INSURANCE COMPANY LIMITED Vs. VINITHA

JUDGEMENT

(1.) All the four appeals have been filed against the Award passed in M.C.O.P.No.411 of 2013, M.C.O.P.No.415 of 2013, M.C.O.P.No. 418 of 2013 and M.C.O.P.No.82 of 2014, dtd. 31/7/2014, on the file of the Motor Accident Claims Tribunal, II Additional District Court, Thoothukudi.

(2.) In a road accident took place on 29/6/2012, four persons belonged to same family died and one person sustained injuries. Hence, the four claim petitions have been filed and all the claim petitions were heard together and disposed of by a common Judgment. Challenging the finding on negligence as well as quantum of compensation, the Insurance Company, has filed the four appeals before this Court.

(3.) For the sake of convenience, the parties are referred to as per the ranking before the Tribunal.