BRANCH MANAGER, NATIONAL INSURANCE COMPANY LIMITED Vs. VALARMATHI

JUDGEMENT

(1.) These Civil Miscellaneous Appeals are filed against the Judgment and Decree, dated 21.07.2008 made in MCOP.No.14 to 19 of 2005, respectively on the file of the Motor Accident Claims Tribunal / Additional Sub Court, Thanjavur.

(2.) All the appeals are arising out of common Award of the Tribunal, dated 21.07.2008 made in MCOP.Nos.14 to 19 of 2005, respectively on the file of the Motor Accident Claims Tribunal / Additional Sub Court, Thanjavur. The issue involved in all the appeals are one and the same and hence, these Civil Miscellaneous Appeals are disposed of by this common order. The parties are referred as per their rank in the claim petition.

(3.) According to the claimants, while they were returning in the Mini Door Van bearing Regn.No. TN 49 V 5316, belonging to the first respondent insured with the second respondent, after working in Agricultural field of first respondent, due to rash and negligent driving by driver of the van, the van overturned and all the claimants were injured. The claimants have stated that due to rash and negligent driving by driver of the first respondent accident occurred. The respondents are liable to pay compensation as owner and insurer of the vehicle.