THE ORIENTAL INSURANCE CO., LTD. Vs. JOHNSON

JUDGEMENT

(1.) The present Civil Miscellaneous Appeals are filed against the order of the Motor Accident Claims Tribunal, Principal Sub Judge, Tirunelveli passed in M.C.O.P.Nos.96, 97 and 80 of 2006.

(2.) The accident took place on 14.12.2005 at about 12.15 p.m., at Thakkarai to Chithirankodu main road near Thamaraithottam. It is a case of grievous injuries most specifically fractures, laceration and multiple injuries all over the body.

(3.) The motor accident claims Tribunal considered the facts and circumstances of the case and passed an award granting Rs.1,04,000/-, 95,700/- and Rs.74,000/- respectively. Three separate appeals are filed against the award of the Tribunal passed in three claim petitions.