G. GANESAN Vs. C. POLYCARP PANCHARATHNAM

JUDGEMENT

(1.) THESE three appeals arise out of three claim petitions decided by the Subordinate Judge, Ariyalur in a single accident which have been tried together and passed a common award. Hence, we heard all these appeals together and pass a common judgment.

(2.) C .M.A. No. 87 of 1986 arises out of M.C.O. No. 3 of 1984 whereas C.M.A. No. 40 of 1987 is against M.C.O.P. No. 4 of 1984 and C.M.A. No. 41 of 1987 is challenging the award in M.C.O.P. No. 6 of 1984.

(3.) IN all these claim petitions, the third respondent Insurance Company filed its counter statement contending that the driver of the lorry was not rash and negligent and disputing the manner of accident and also the quantum of compensation. The first respondent also disputed the Claim Petitions.