UNITED INDIA INSURANCE CO LTD Vs. P JAYA

JUDGEMENT

(1.) ALL the appeals arise out of a single accident and hence, this common judgment.

(2.) UNITED India Insurance Co. Ltd. is the appellant in all the appeals.

(3.) THE brief case of the claimants is as follows: in respect of an accident that took place on 31. 1. 2002 at 2. 40 p. m. , on Dharmapuri Salem main Road near the Erapatti Bus stop, in which one Paramesivam and one ramalingam died and one Ganesan alias sundararaj sustained injuries, for which the legal representatives of Paramesivam filed M. C. O. P. No. 1337 of 2002 claimed rs. 15,00,000 as compensation; legal representatives of Ramalingam filed M. C. O. P. No. 1338 of 2002 claiming Rs. 20,00,000 as the compensation; and Ganesan alias sundararaj has sought compensation of rs. 6,00,000 in M. C. O. P. No. 1339 of 2002.