UNITED INDIA INSURANCE CO LTD Vs. ELLAMMAL

JUDGEMENT

(1.) These Civil Miscellaneous Appeals have been filed by the Manager, United India Insurance Co. Ltd., being as second respondent in the claim application, challenging the judgments and decrees made in M.C.O.P Nos. 318, 594, 595, 596, 579, 598, 599, 600, 601, 602, 603, 604, 605 of 2006 on the file of the Motor Accidents Claims Tribunal (Fast Track Court No.V, Additional District Judge at Tiruvallur dated 29.06.2007.

(2.) The brief facts as averred in the claim applications are that on 16.06.2006 at 4.30 p.m, while the claimants were travelling in a Mini Bus belonging to the first respondent, bearing Registration No.TN59-N-0580 from Arani to Thachur, the driver of the said Mini bus in which the claimants were travelling, was driven by the driver in a rash and negligent manner, due to which the bus lost its control and capsized at the right side. The claimants along with other persons who were travelled in the Mini bus sustained injuries. Hence the claimants who sustained injuries claimed the compensation of Rs.1,00,000/- each.

(3.) The Tribunal, after assessing the documents and evidence placed before it, awarded the compensation under the following break-up details, in respect of each petitions: