NEW INDIA ASSURANCE CO LTD Vs. GOVINDAN; DESABANDHU; D PARIVALLAL; VENKATESAN; POONGODI; MINOR SAKTHI; MINOR KALIAPPAN; MINOR MURUGESAN; MINOR MARIAMMAL; MINOR DEPPA

JUDGEMENT

(1.) All the above three appeals have been filed as against the finding rendered by the Motor Accidents Claims Tribunal (Additional District Court - Fast Track Court), Tirupattur, Vellore District, in and by a common award dated 20.08.2009, made in M.A.C.T.O.P.Nos.52, 53 & 54 of 2008, respectively, in fixing the liability on the part of the appellant/Insurance Company to pay the compensation amount to the victims/claimants, indemnifying the owners of the vehicles.

(2.) Since all the above appeals arose out of the common award passed by the Tribunal, they are disposed of by way of this common order.

(3.) The 1st respondents in C.M.A.Nos.274 & 275 of 2010, are the injured victims, and the respondents 1 to 7 in C.M.A.No.276 of 2010, are the legal heirs of the deceased Vellaiyan @ Kali. They are the claimants before the Tribunal. The appellant/Insurance company is the 2nd respondent in all the above said MCOPs, before the Tribunal. The respondents 2 & 3 in CMA.274 & 275 of 2010, who are the respondents 8 & 9 in CMA.276/2010, are the respondents 1 & 3 in the above said MCOPs before the Tribunal. For the sake of convenience, the parties are referred as per their rankings before the Tribunal.