IFFCO – TOKIO GENERAL INSURANCE COMPANY LTD. Vs. MUTHUMANI

JUDGEMENT

(1.) Since the issue involved in all the above appeals are one and the same, the appeals are disposed of by way a common judgment.

(2.) All the above appeals have been filed by the Insurance Company questioning the order passed by the Tribunal directing the Insurance Company to pay the compensation amount to the victim/claimants and thereafter, to recover the same from the owner of the vehicle.

(3.) The 1st respondents in all the above appeals are the the claimants before the Tribunal. It is the case of the claimants that on 12.09.2008 at about 5.30 pm, while they were tranvelling, as loading and unloanding coolies, along with serial sets, in the Mahendra Maxi Truck Van bearing Registeration No.TN 29 AB 6028 owned by the 2nd respondent herein and insured with the appellant/Insurance Company, the said vehicle met with an accident, in which they had sustained grievous injuries. Hence, they have made separate claim petitions before the Tribunal as against the owner of the vehicle and its insurer.