UNITED INDIA INSURANCE CO LTD Vs. GOVINDAN

JUDGEMENT

(1.) I have heard the learned counsel appearing for the appellant and the learned counsel appearing for the contesting respondents.

(2.) These appeals have been filed by the appellant - Insurance Company challenging the common award dated 13.2.2015 passed by the Motor Accidents Claims Tribunal (Special District Court), Salem [hereinafter called the Tribunal] respectively in MCOP.Nos.1933 and 1934 of 2010.

(3.) Mcop.No.1933 of 2010 has been filed by the claimants the parents of the deceased - one Mr.G.Prabhu, who was the rider of the motor vehicle and who died as a result of the accident on 17.7.2010 caused by the vehicle owned by the third respondent in CMA.No.2367 of 2015 and second respondent in CMA.No.2383 of 2015 and insured with the appellant herein.