UNITED INDIA INSURANCE COMPANY LIMITED, Vs. PONRAJ

JUDGEMENT

(1.) These Appeals are filed by the insurer of Mini Bus involved in a road accident that had occurred on 22/10/2014.

(2.) The first respondent in all these appeals is the claimant in the respective claim petitions. The second respondent in all these appeals is the owner of the Mini bus involved in the accident, in which the claimants travelled as passengers. The appellant herein is the insurer of the Mini Bus involved in the accident. The 3rd respondent is the registered owner of the lorry/another vehicle involved in the accident. The 4th respondent is the policy holder of the lorry. The 5th respondent is the insurer of the lorry.

(3.) It is the case of the claimant/first respondent in all the appeals that they travelled in a Mini Bus belonged to the second respondent and the said vehicle was driven by its driver in a rash and negligent manner and dashed against the lorry belonged to the 3rd respondent insured with the 5th respondent. As a result of the accident, the claimant in all the cases sustained grievous injuries. The claim petitions were filed by them seeking compensation against the owner and insurer of the Mini Bus as well as owner and insurer of the lorry involved in the accident.