BRANCH MANAGER Vs. MOHANAVADIVU

JUDGEMENT

(1.) These Civil Miscellaneous Appeals are filed by the Insurance Company against the award dtd. 28/8/2014 made in M.C.O.P.Nos.450 and 451 of 2011 on the file of the Motor Accidents Claims Tribunal, Chief Judicial Magistrate's Court, Tiruppur.

(2.) Both the appeals are arising out of the same accident and common award and hence, they are disposed of by this common judgment. Parties in these appeals are referred to by their respective ranks in the claim petitions for the sake of convenience.

(3.) The appellant/Insurance Company is second respondent in M.C.O.P.Nos.450 and 451 of 2011 on the file of the Motor Accidents Claims Tribunal, Chief Judicial Magistrate's Court, Tiruppur. The claimants, who are the legal heirs of the deceased parents, filed M.C.O.P.No.450 of 2011 for the death of their father viz., Kumarasamy and filed M.C.O.P.No.451 of 2011 for the death of their mother viz., Valliammal, who died in the accident that took place on 21/3/2011.