NATIONAL INSURANCE CO LTD Vs. SUJAYA C MOORTHY

JUDGEMENT

(1.) CMA.No.807 of 1995 has been preferred by the National Insurance Company as against the award and decree dated 7.4.1994 made in MCOP.No:131 of 1990 on the file of the Motor Accidents Claims Tribunal (District Judge), Dindigul. CMA.No.808 of 1995 has been preferred by the same National Insurance Company being aggrieved by the award and decree dated 7.4.1994 made in MCOP.No:132 of 1990 on the file of the same Tribunal.

(2.) CMA.No.1088 of 1994 has been preferred by the claimants 1 to 4 being aggrieved by the judgement and award dated 7.4.1994 made in MCOP.No.131 of 1990 in so far as the claimants were aggrieved by the finding that the accident has been caused by the Car bearing Registration No.TAA 3618 by its Driver and in so far as the portion of the claim has been disallowed by the Tribunal below.

(3.) ON 13.8.1989 around 9.25 a.m., on Dindigul-Vedasendur Main Road near Thadikombu village, the Car bearing Registration No:TAA.3618 and the Lorry bearing registration No. TAN.3274 collided which has given rise to the two claim petitions MCOPs 131 and 132 of 1990 on the file of the Motor Accident Claims Tribunal Dindigal. In MCOP.No.131 of 1990, the legal heirs of deceased Chidambara Murthy have claimed the compensation for the death of the said Chidambara Murthy while in MCOP.No:132 of 1990, Shylaja C.Murthy, daughter of the said Chidamabara Murthy who is also one of the claimant inMCOP.No.131 of 1990 claimed compensation for the personal injuries sustained by her in the said accident as she was also a passenger along with her father Chidambara Murthy in the said Car at the time of accident.