(1.) As against the award passed by the Motor Accidents Claims Tribunal/Principal District Judge, Erode in M.C.O.P. No. 138 of 2010 dated 20.3.2012, the claimants have come out with an appeal in C.M.A. No. 2457 of 2012 for enhancement of compensation.
(2.) As against the same award, the United India Insurance Company Limited/third respondent before the Tribunal (hereinafter referred to as Insurance Company ) has come out with the appeal in C.M.A.No.3140 of 2014, challenging the liability fixed on the driver of the lorry alone, which was insured with the Insurance Company.
(3.) The first claimant is the wife of the deceased. The second claimant is the minor son of the deceased. Though the fourth respondent before the Tribunal was impleaded as a party being the insurer of the car driven by the deceased, according to the claimants, the fourth respondent was impleaded only as a formal party for proper adjudication of the issue. The claimants filed the said M.C.O.P. No. 138 of 2010 before the Tribunal seeking for a compensation of Rs. 1 crore.
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