BRANCH MANAGER Vs. K. SEEJAKUMARI

JUDGEMENT

(1.) This appeal has been filed by the insurance company challenging the award dated 28.01.2016 passed by the MACT, Additional District Judge, Hosur at Krishnagiri in MCOP.No.87 of 2014.

(2.) The appellant/insurance company has challenged the impugned award questioning its liability to pay the compensation to the respondent/claimant on the ground that in respect of three other claims pertaining to the very same accident in MCOP.Nos.98 and 99 of 2010 and MCOP.No.285 of 2011, the 4 th respondent/insurance company was alone held liable to pay the compensation, as per the common award passed in MCOP.Nos.98 and 99 of 2010 dated 21.02.2014 and the award passed in MCOP.No.285 of 2011 dated 25.11.2014.

(3.) The learned counsel for the appellant/insurance company would further submit that the findings of the Tribunal under the aforementioned awards passed in MCOP.Nos.98 and 99 of 2010 and MCOP.No.285 of 2011 has attained finality as no appeal has been filed by the 4 th respondent/insurance company, against those awards. He would submit that the vehicle insured with the 4 th respondent/insurance company was alone responsible for the cause of accident as held by the Tribunal under the aforementioned award passed by the respective Tribunals in MCOP.Nos.98 and 99 of 2010 and in MCOP.No.285 of 2011.