UNITED INDIA INSURANCE CO LTD Vs. K SUBARAYAN

JUDGEMENT

(1.) THESE two appeals are directed against the awards passed by the lower Court in MACTOP.Nos.218 and 213 of 1998 dated 10.12.2002, by the Insurance Company.

(2.) THE brief case of the parties before the Lower Court in both the claim petitions are as follows:

(3.) THE lower Court had awarded a sum of Rs.83,000/- with interest at 9% p.a., in favour of the claimant with costs in MACTOP.No.213 of 1998 directing the 2nd and 6th respondents (3rd respondent and the appellant respectively in the appeal) to pay the same at the ratio of 50% each. Similarly, the lower Court had awarded a sum of Rs.1,91,889/- with interest at 9% p.a. and costs in favour of the claimant in MACTOP.No.218 of 1998 directing the respondents 2 and 6 (3rd respondent and appellant respectively in the appeal) to pay the same at the ratio of 50% each. THE 6th respondent before the lower Court had preferred these two appeals against the said awards passed against it. THE 2nd respondent before the lower Court (3rd respondent herein) had not preferred any appeal against the said awards.