NEW INDIA ASSURANCE COMPANY LIMITED Vs. ANANDHI

JUDGEMENT

(1.) CIVIL Miscellaneous Appeal No.1891 of 2011 has been filed by the New India Assurance Company Ltd., challenging the finding rendered by the Tribunal in fixing 25% negligence on the part of the driver of the car bearing Registration No.TN 09 M 2706 insured with them.

(2.) CIVIL Miscellaneous Appeal No.2755 of 2011 has been filed by the Oriental Insurance Company Ltd., challenging the finding rendered by the Tribunal in fixing 75% negligence on the part of the driver of the bus bearing Registration No.PY 01 Z 9697 insured with them.

(3.) THE 1st respondent in both the above appeals viz., Anandhi, is the claimant before the Tribunal and she is the wife of the deceased Vijayanand, who lost his life in the accident that had occurred on 25.10.2006.