FRANCIS Vs. AMUDHA

JUDGEMENT

(1.) These Civil Miscellaneous Appeals have been filed by the Appellants/ Claimants, challenging the Award passed by the learned Motor Accident Claims Tribunal (Sub-Judge), at Kulithalai, in M.C.O.P. Nos.117 of 2013 & 327 of 2015, dtd. 26/9/2022.

(2.) For the sake of convenience, the parties are arrayed herein as per the ranking in M.C.O.P. No.117 of 2013 & 327 of 2015.

(3.) The factual matrix of the present case, briefly stated, are as under: The Claimants/injured persons are the Petitioners. The First Respondent is the Owner of the vehicle involved. The Second Respondent is the Insurance Company. On 9/6/2012, at about 12.15 hours, while the Petitioners were travelling along with another Royappan in a Two-wheeler bearing Registration No.TN-48-S-3717 towards Koneripatti Church, a Tipper Lorry bearing Registration No.TN-48-Z-8899 dashed against the Two-wheeler, as the result of which, the Petitioners have sustained injuries and were admitted in Geethanjali Hospital, Trichy, wherein they have taken treatment as in patient and were later discharged. Seeking to compensate for those injuries sustained in the said accident, the Petitioners have filed M.C.O.P. Nos.117 of 2013 & 327 of 2015 before the learned Tribunal.