NEW INDIA ASSURANCE COMPANY Vs. MINOR KRISHNAN

JUDGEMENT

(1.) Aggrieved by the common award dated 27.04.2001 of the Motor Accident Claims Tribunal, Tirunelveli, New India Assurance Company Ltd., Theni has preferred the above appeals. Since all the appeals arise from a common award of the Tribunal, they are being disposed of by the following common judgment.

(2.) The facts which are required for the disposal of the appeals are briefly stated hereunder: According to the claimants, on 21.02.1999, when the lorry bearing Registration No.TN 60 - 4705 belonging to one Dhanalakshmi and insured with New India Assurance Company Limited (appellant herein) driven by its driver by name Gunasekaran in a rash and negligent manner without observing the traffic rules and regulations in Sivakalai - Srivaikundam Road from East to West and going near the Betmanagaram - Srivaikundam Road, the lorry driver lost his control, due to which the lorry capsized into the paddy field on the South side of the said Road, as a result several persons who were travelling as loadmen and child labourers sustained fatal and multiple injuries. It is their further case that the persons travelling in the said lorry were engaged as workers and all of them have paid travelling fare to the driver of the said lorry. The persons travelled in the lorry were noway responsible for the accident, which occurred solely and exclusively due to the rash and negligent act of the driver of the lorry. The Srivaikundam Police have registered a case against the lorry driver in Crime No.9 5 of 1999 under Sections 279, 337, 338 and 304-A IPC, who in turn admitted the offence in C.C.No.157 of 1999 before the Judicial Magistrate, Srivaikundam and paid fine amount. The driver, owner and insurer of the vehicle are jointly and severally liable to pay compensation amount.

(3.) Before the Tribunal, the claimants have examined Pws.1 to 21 and marked Exs.P.1 to P.45 in support of their claim. The driver and owner of the lorry were set ex party and the New India Assurance Company alone filed counter and contested the claim petitions. They examined three witnesses as Rws.1 to 3 and marked documents as Exs.R.1 to R.3. On appreciation of oral and documentary evidence, the Tribunal, after holding that the accident was caused due to the rashness and negligence on the part of the driver of the lorry, the persons involved were travelled along with the goods, passed an award and directed the third respondent therein - Insurance Company to pay entire award amount in favour of the claimants. Questioning its liability, the New India Assurance Company has filed the above appeals.