NATIONAL INSURANCE COMPANY LIMITED Vs. S. MUTHU

JUDGEMENT

(1.) C.M.A.(MD)No.1573 of 2012 has been filed against the award, dtd. 7/1/2010, made in M.C.O.P.No.108 of 2002, on the file of the Motor Accident Claims Tribunal - Principal District Judge, Tiruchirappalli. The appellant herein is the second respondent, the respondents 1 to 4 herein are the claimants and the fifth respondent herein is the first respondent in the original M.C.O.P. Petition.

(2.) C.M.A.(MD)No.1574 of 2012 has been filed against the award, dtd. 7/1/2010, made in M.C.O.P.No.109 of 2002, on the file of the Motor Accident Claims Tribunal - Principal District Judge, Tiruchirappalli. The appellant herein is the second respondent, the respondents 1 to 7 herein are the claimants and the eighth respondent herein is the first respondent in the original M.C.O.P. Petition.

(3.) C.M.A.(MD)No.1575 of 2012 has been filed against the award, dtd. 7/1/2010, made in M.C.O.P.No.108 of 2002, on the file of the Motor Accident Claims Tribunal - Principal District Judge, Tiruchirappalli. The appellant herein is the second respondent, the respondents 1 to 4 herein are the claimants and the fifth respondent herein is the first respondent in the original M.C.O.P. Petition.