UNITED INDIA INSURANCE CO, LTD Vs. K. MADHA

JUDGEMENT

(1.) By this common Judgment, all the three Civil Miscellaneous Appeals are being disposed.

(2.) These appeals have been filed by the appellant insurance company against the separate judgments and decrees dated 02.02.2009, 09.09.2008 and 28.02.2011 passed by the Motor Accidents Claims Tribunal (Sub Court) Ponneri in M.C.O.P.Nos.162, 285 and 176 of 2005.

(3.) By the impugned separate judgments and decrees dated 02.02.2009, 09.09.2008 and 28.02.2011, the Tribunal has allowed the claim petitions filed by the 1 st respondent/claimant in the respective appeal and has awarded a sum of Rs.63,000, 15,000 and 49,000 as compensation to them.