BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD. Vs. SIVAGAMI

JUDGEMENT

(1.) These Civil Miscellaneous Appeals are filed by the insurance companies of two vehicles involved in the accident that had occurred on 7/1/2015, wherein, the driver as well as the pillion rider of a two wheeler died.

(2.) The CMA Nos.533 and 534 of 2025 are filed by the insurer of the motorcycle, in which the deceased persons travelled, challenging the fixation of 40% liability on it.

(3.) The CMA Nos.2781 and 2799 of 2024 are filed by the insurer of the lorry, challenging the pay and recovery order passed against it on the ground that the insurance policy produced before the Tribunal was a fake policy.