UNITED INDIA INSURANCE CO .LTD Vs. THULUKAMMAL

JUDGEMENT

(1.) These appeals have been laid as against award and decree dtd. 7/1/2013 made in OP.Nos.400, 401, 402 and 411 of 2008 on the file of the Motor Accident Claims Tribunal (Sub Judge), Ponneri.

(2.) For the sake of convenience, the parties are referred to hereunder according to their litigative status before the Tribunal.

(3.) The case of the claimants is that on 25/7/2006, while they were travelling in an auto, the driver of the auto drove the auto in a rash and negligent manner and dashed the backside of the bus. Due to the accident, the claimants sustained grievous injuries. All the claimants filed separate claim petitions respectively.