NATIONAL INSURANCE COMPANY LTD Vs. NIRMALA @ JOSEPHIN NIRMALA

JUDGEMENT

(1.) The challenge in these Appeals filed by the Insurance Company is to the award of the compensation made by the Tribunal/II Additional District Judge, Salem, in MCOP Nos.572, 573, 574, 575, 604 to 607 of 2011. While MCOP Nos.573, 574, 604 and 605 of 2011 are cases in which the claims are filed by the legal heirs of the deceased (Fatal Cases), MCOP Nos.572, 575, 606 and 607 of 2011 are cases of injury. Since all the claim petitions arose out of the same accident, they were disposed of by a common judgment.

(2.) The manner in which the accident occurred as set out in the claim petitions is as follows:

(3.) The Claimant/petitioner in MCOP No.572 of 2011 would claim that she had suffered fracture of left femur, left leg, left hip, right leg and multiple injuries all over the body. Claiming that she was employed as Noon Meal Organizer in CSI Boys School in Salem, and earning a sum of Rs. 4,000/- per month and that she had suffered monetary loss due to the accident. She had claimed a sum of Rs. 10,00,000/- as compensation.