UNITED INDIA INSURANCE CO LTD Vs. VIJAYA

JUDGEMENT

(1.) THE insurance company has filed these two appeals against the common award passed by the Claims tribunal in respect of two claim applications numbered as M. C. O. P. Nos. 127 and 136 of 1994. Such claim applications have been filed by the legal heirs of the two deceased persons.

(2.) THE common allegation in both the applications is to the effect that death was caused on account of the accident caused by one M. Thangaraj, the owner-cum-driver of the lorry bearing registration No. TN 59-C 1188. The said lorry has been insured with the present appellant.

(3.) IN M. C. O. P. No. 127 of 1994, a sum of Rs. 4,02,000 has been awarded as com-pensation, whereas in M. C. O. P. No. 136 of 1994, a sum of Rs. 1,00,000 has been awarded as compensation.