NATIONAL INSURANCE COMPANY LIMITED Vs. M MUTHULAKSHMI

JUDGEMENT

(1.) Since all these appeals are arising out of the very same accident, they are heard together and disposed of by this common judgment.

(2.) The parties are referred to as per rank in the claim petitions.

(3.) These Civil Miscellaneous Appeals have been filed to set aside the award dated 10.12.2010 passed in M.C.O.P.Nos.267, 582, 371, 581, 269 and 268 of 2007 on the file of the Motor Accident Claims Tribunal / II Additional District Judge, Tirunelveli.