UNITED INDIA INSURANCE COMPANY LIMITED Vs. CHINNAKANNAN

JUDGEMENT

(1.) THE Insurance Company filed the above appeals. Since the facts are common in all the cases, we are inclined to deal with the same in common judgment.

(2.) ON 06. 5. 2002, the claimants traveled in a goods vehicle along with the goods, namely, 25 Kgs. Of rice and 5 Kgs. Of Dhal and adoration articles to celebrate the family deity festival from Anumantheertham towards Uthangarai in a Tempo bearing Registration No. Tamil Nadu-55 8759 belonging to the first respondent. The above said fact is mentioned as set out in the claim petitions. It is not in dispute that the second respondent in the appeals is the owner of the vehicle. It is also not in dispute that the appellant is an insurer of the said vehicle. We need not deal with the finding regarding negligence as no dispute is raised before us with regard to the same.

(3.) THE Tribunal, only on the basis that the claimants traveled in the goods vehicle namely, Tempo, along with their goods, held that the appellant / Insurance Company is liable to pay the compensation following the judgment of the Apex Court in New India Assurance Company Limited vs. Ahsa Rani And Others (2003 ACJ 1 ).