NATIONAL INSURANCE COMPANY LIMITED Vs. MANIMALAR

JUDGEMENT

(1.) These Civil Miscellaneous Appeals are against the Award dated, 25.10.2010, made in MCOP.No.748 of 2009, on the file of the Motor Accidents Claims Tribunal / II Additional District Judge, Thirunelvlei.

(2.) Both the appeals arise out of common Award and therefore, they are disposed of by this common Judgment.

(3.) The appellant in CMA(MD).No.411 of 2011 is the second respondent in MCOP.No.748 of 2009, on the file of the Motor Accidents Claims Tribunal / II Additional District Judge, Thirunelvlei. The appellants in CMA(MD).No.245 of 2012 are claimants. The parties are referred to as per their rank in claim petition.