DEVELOPMENT OFFICER, NATIONAL INSURANCE COMPANY LIMITED Vs. MUTHUVEERAN

JUDGEMENT

(1.) These Civil Miscellaneous Appeals are filed against the Judgment and Decree, dated 308.2006 passed in M.A.C.O.P.Nos.92 and 96 of 2005, on the file of the Motor Accidents Claims Tribunal / Additional District Court, FTC, Virudhunagar.

(2.) Since both the Civil Miscellaneous Appeals arise out of the same accident and the parties are one and the same and the issues are interlinked, these Civil Miscellaneous Appeals are disposed of by way of this common Judgment.

(3.) The appellant is the Insurance Company in both the Civil Miscellaneous Appeals. The first respondent in both the Civil Miscellaneous Appeals are claimants. The second respondent is the owner of the vehicle.