NATIONAL INSURANCE CO.LTD. Vs. LINGADURAI

JUDGEMENT

(1.) The National Insurance Company, Sankagiri, has filed these two Civil Miscellaneous Appeals under Sec. 173 of the Motor Vehicles Act as against the common award dtd. 28/1/2013 and made in the claim petitions in M.C.O.P.Nos.70 and 71 of 2010 on the file of the Motor Accident Claims Tribunal (Subordinate Judge), Valliyoor.

(2.) The first respondent in both the appeals are the claimants in M.C.O.P.Nos.70 and 71 of 2015 on the file of the Motor Accident Claims Tribunal (Subordinate Judge), Valliyoor. The second and third respondents herein are the respondents 1 and 2 in the claim petitions.

(3.) Since the issue involved in both these Civil Miscellaneous Appeals is one and the same and the parties to the claim petitions are also one and the same, these two appeals have been consolidated together, heard jointly and disposed of in this common judgment.