NEW INDIA ASSURANCE COMPANY LIMITED Vs. S. GAYATHRI

JUDGEMENT

(1.) Being aggrieved by the Award dated 31.7.2012 rendered in M.C.O.P. No.44 of 2008 by the Motor Accidents Claims Tribunal (Chief Judicial Magistrate), Chengalpattu, regarding negligence and the quantum of compensation of Rs.48,00,000/ - granted to the widow and the minor son of the deceased Venkatesan @ Suresh, the New India Assurance Company Limited has preferred the appeal CMA No.2373 of 2013.

(2.) Being aggrieved by the Award dated 31.7.2012 rendered in M.C.O.P. No.45 of 2008 by the Motor Accidents Claims Tribunal (Chief Judicial Magistrate), Chengalpattu, regarding negligence and the quantum of compensation of Rs.3,05,000/ - granted to the mother of the deceased V.Sowmiya, the New India Assurance Company Limited has preferred the appeal CMA No.2374 of 2013.

(3.) Being aggrieved by the Award dated 31.7.2012 rendered in M.C.O.P. No.46 of 2008 by the Motor Accidents Claims Tribunal (Chief Judicial Magistrate), Chengalpattu, regarding negligence and the quantum of compensation of Rs.4,50,000/ - granted to the injured claimant Gayathri, the New India Assurance Company Limited has preferred the appeal CMA No.2375 of 2013.