UNITED INDIA INSURANCE CO. LTD Vs. NACHAMMAL

JUDGEMENT

(1.) These Civil Miscellaneous Appeals have been filed against the judgment and decree made in M.C.O.P.Nos.1453 and 1436 of 1999 dtd. 28/2/2003 on the file of the Motor Accidents Claims Tribunal, Subordinate Judge at Tiruppur.

(2.) Both the claim petitions arise out of the same accident and hence, they are disposed of by this common judgment. The parties are arrayed to as per their rank in the claim petitions for the sake of convenience.

(3.) The appellant is second respondent/Insurance Company, respondents 1 to 4 in CMA No.2911 of 2018 and 1 st respondent in CMA No.2916 of 2018 are the claimants and fifth respondent in CMA No.2911 of 2018 and second respondent in CMA No.2916 of 2008, owner of vehicle, is the first respondent in M.C.O.P.Nos.1453 and 1436 of 2017 on the file of the Motor Accidents Claims Tribunal, Sub Court, Tiruppur. The claimants filed the above claim petitions claiming a sum of Rs.10,00,000.00 and Rs.5,00,000.00 respectively as compensation for the death / injuries sustained in the accident that took place on 29/8/1999.