UNITED INDIA INSURANCE COMPANY Vs. KAVERI

JUDGEMENT

(1.) By this common order we are disposing all the four appeals. These appeals are directed against the impugned common judgment and separate decrees dtd. 28/11/2017 passed in M.C.O.P. Nos. 179 and 180 of 2010 by the Motor Accident Claims Tribunal, Sub Court, Sankari.

(2.) By the impugned common judgment and separate decrees in MCOP Nos. 179 and 180 of 2010, the Tribunal has awarded the following compensation to the claimant [the Appellant in C.M.A. No. 1321 of 2020 and C.M.A. No. 1327 of 2020] payable by the insurer of the Car namely the United India Insurance Company Ltd. [the appellant in CMA Nos. 1245 and 1264 of 2020] and by the insurer of lorry bearing registration No. TN. 49 R. 8509, namely the New India Assurance Company Limited, [one of the respondent in these appeals] as detailed below:- <IMG>JUDGEMENT_25_LAWS(MAD)6_2021_1.jpg</IMG>

(3.) CMA Nos. 1321 and 1327 of 2020 have been filed by the legal heirs of the deceased Mr. Kandasamy and the deceased Mr. Arul S/o. Mr. Kandasamy who died in an accident while CMA Nos. 1245 and 1264 of 2020 have been filed by United India Insurance Company Ltd., the insurer of the Car.