NATIONALINSURANCE CO LTD Vs. P MURUGAN

JUDGEMENT

(1.) C. M. A. Nos. 1093 to 1095 of 2005 have been filed as against the common judgment and decrees dated 16. 9. 2004 passed in M. C. O. P. Nos. 403, 404 and 1192 of 2000, by Motor Accidents claims Tribunal-cum-First Additional District Judge, Madurai.

(2.) ALL these appeals have been taken for discussion and disposal as they emerged relating to one and the same accident.

(3.) THE challenge in these appeals are relating to the quantum of negligence fixed exclusively on the driver of the van, leaving the driver of the State Transport Corporation bus, even though it is an accident involving head-on collision between two vehicles in a broad road and that too, in broad daylight.