NATIONAL INSURANCE CO LTD Vs. B PRABHAKAR

JUDGEMENT

(1.) The instant appeals have been filed by the Insurance Company challenging the common award dated 16.08.2010 passed by the Motor Accident Claims Tribunal, IV Court of Small Causes, Chennai in M.C.O.P Nos.1903 and 4217 of 2006.

(2.) The brief facts leading to the filing of the appeals are as follows:

(3.) Heard Mr.M.Krishnamoorthy, learned counsel for the appellant and Mr.K.Ayyadurai, learned counsel for the 1st Respondent in C.M.A.No.907 of 2011 and Mr.F.Terrychellaraja, learned counsel for the 1st Respondent in C.M.A.No.1095 of 2011. The 2nd respondent, being the owner of the bus has remained exparte both before the Tribunal as well as this Court.