UNITED INDIA INSURANCE COMPANY LIMITED Vs. N. SANGEETHA

JUDGEMENT

(1.) These four appeals are preferred by the Insurance Company against the common judgment passed by the Tribunal in four different claim petitions. Since the facts and point involved in these appeals are one and the same, all the four appeals are disposed of by a common judgment.

(2.) On 29.06.1998, at about 06.30 a.m., a Mini Lorry bearing Registration No.TN 09 Z 1389 carrying 40 persons while proceeding from South to North at the junction of Thirumangalam 100 feet road and Ambattur Estate Junction, collided with an Ambassador Car bearing Registration No.PY 01 8589, which was coming from West to East, as a result, the lorry capsized, two of the passengers in the lorry died and two sustained grievous injury. The legal representatives of the deceased accident victims and the injured accident victims filed claim petitions.

(3.) The details of the claim petitions are as below: