THE ORIENTAL INSURANCE COMPANY LIMITED, THROUGH ITS BRANCH MANAGER, NAGERCOIL Vs. PARAMESWARAN AND ANOTHER

JUDGEMENT

(1.) Since these three Civil Miscellaneous Appeals arise out of the common award, dated 17.02.2009 made in M.C.O.P. Nos. 130 and 158 of 2007, on the file of the Motor Accidents Claims Tribunal cum Principal Subordinate Judge, Tirunelveli they are taken up together for final disposal.

(2.) For the sake of convenience, the parties are referred to according to their litigative status before the Tribunal.

(3.) This is a case of injury. It is the specific case of the claimants that on 12.01.2006 at 06.00 A.M., the injured Parameswaran as a load man and injured Jintha as a cleaner travelled in the lorry. The driver of the insured lorry drove it in a rash and negligent manner dashed against the right rear side of another lorry bearing registration No. KL-01-AC-4003 and due to it the cleaner and the load man sustained multiple injuries all over the body. Immediately the injured claimants were taken to Thiraviam Hospital at Nagercoil and admitted as inpatient from 12.01.2006 to 01.03.2006. Even after discharge from the hospital, the claimants are taking treatment continuously and the police had registered the case against the driver of the insured lorry.