E. MANOHARAN Vs. SURESH AND ANOTHER

JUDGEMENT

(1.) As against the decision of the Tribunal exonerating the insurance company/respondent No. 2 from paying the determined compensation amount, the injured-claimants in a road accident had directed these appeals.

(2.) Since they are connected on facts, law and evidence, common arguments were heard and are disposed of by this common judgment.

(3.) On 20.12.2003, in a road accident, E. Manoharan and Raja have sustained grievous injuries. The offending vehicle belongs to the respondent No. 1. His driver is held liable for the accident as he has driven the vehicle in a rash and negligent manner.