NATIONAL INSURANCE CO LTD Vs. YASODHA GOPALAKRISHNAN

JUDGEMENT

(1.) Both these appeals are by the Insurance Company which suffered two different awards for the death of one Gopalakrishnan, in a road accident that occurred on 17.01.2008. While the wife and minor daughter of the said Gopalakrishnan, filed MCOP No.730 of 2009 on the file of the Motor Accident claims Tribunal (Additional District and Sessions Judge and Fast Tract Court -3), Coimbatore, the parents of the deceased filed MCOP No.1610 of 2008 on the file of the Motor Accident Claims Tribunal, Tiruchirapalli.

(2.) In the Original Petition filed before the Motor Accident Claims Tribunal, Tiruchirapalli, the wife and the minor child of the deceased were added as respondents 3 and 4 and in the Original Petition filed before the Motor Accident Claims Tribunal at Coimbatore, the parents of the deceased were added as respondents 4 and 5. The Motor Accident Claims Tribunal at Tiruchirappali, awarded a sum of Rs. 21,90,000/- as compensation, the Claims Tribunal at Coimbatore, awarded a sum of Rs. 30,30,000/-.

(3.) Aggrieved by both the awards, the Insurance Company has come forward with the above appeals.