NEW INDIA ASSURANCE CO. LTD. Vs. CHINNASAMY

JUDGEMENT

(1.) These Civil Miscellaneous Appeals have been filed by the Insurance Company, challenging the common award dtd. 27/6/2013 made in M.C.O.P.Nos.244, 245, 247 & 248 of 2011 on the file of the Motor Accident Claims Tribunal, III Additional District cum Sessions Court, Kallakurichi.

(2.) All the appeals arise out of the same accident and common award and hence, they are disposed of by this common judgment. Parties in these appeals are referred to by their respective ranks in the claim petitions for the sake of convenience.

(3.) The appellant/Insurance Company is 2nd respondent in M.C.O.P.Nos.244, 245, 247 & 248 of 2011 on the file of the Motor Accident Claims Tribunal, III Additional District cum Sessions Court, Kallakurichi. The claimants in M.C.O.P.Nos.244, 245, 247 & 248 of 2011 filed the said claim petitions claiming a sum of Rs.10,00,000.00, Rs.15,00,000.00, Rs.3,00,000.00 and Rs.5,00,000.00 repectively as compensation for the injuries sustained by them in the accident that took place on 14/7/2008.