NEW INDIA ASSURANCE CO. LIMITED Vs. POONGODI

JUDGEMENT

(1.) C.M.A.Nos.2600 to 2602 of 2021 have been filed by the appellant- Insurance Company against the common award dtd. 8/1/2021, made in M.C.O.P.Nos.446 to 448 of 2018 respectively, on the file of the Motor Accident Claims Tribunal, Special District Court, Salem.

(2.) C.M.A.No.755 of 2022 has been filed by the appellant-Insurance Company against the award dtd. 3/1/2022, made in M.C.O.P.No.1923 of 2018, on the file of the Motor Accident Claims Tribunal, Special District Court, Salem.

(3.) C.M.A.Nos.2600 to 2602 of 2021 arise out of the same award and C.M.A.No.755 of 2022 arise out of different award. All the four appeals arise out of the same accident and hence, they are disposed of by this common judgment.