ROYAL SUNDARAM GENERAL INSURANCE CO. LTD. Vs. KANNAKI

JUDGEMENT

(1.) The Appellant/2nd Respondent/Insurance Company has filed these Civil Miscellaneous Appeals against the Fair Order and Decretal Order, dtd. 24/4/2018 passed in M.C.O.P. Nos.68, 69 & 70 of 2013 by the Motor Accident Claims Tribunal, Additional Sub-Judge, Tenkasi District.

(2.) Brief facts of the Petitions filed by the Claimants before the Tribunal are as follows:

(3.) The brief averments contained in the Counter filed by the 3rd Respondent in all Claim Petitions are as follows: