GENERAL MANAGER Vs. MINNAL KODI AND OTHERS

JUDGEMENT

(1.) All these Civil Miscellaneous Appeals have been filed by the appellant/Insurance Company against the common award, dtd. 28/4/2011, passed in M.C.O.P.Nos.636, 224 to 227, 267, 268, 294, 295 and 136 of 2008 respectively, by the Additional District Judge/Fast Track Court, Motor Accident Claims Tribunal, Dindigul, filed by the respective respondents/claimants.

(2.) Since all the appeals arise out of a common award passed in respect of the same accident occurred on 24/9/2007, these appeals are disposed of by this common judgment.

(3.) The facts of the case are as follows:-