MANAGER, UNITED INDIA INSURANCE CO , LTD Vs. KAMALIEL

JUDGEMENT

(1.) In these appeals, the appellant-Insurance company is aggrieved by the impugned common fair and two separate decretal orders dated 20.1.2007 passed by the Motor Accidents Claims Tribunal presided over by the Additional District Judge (Fast Track Court No. 5), Tiruvallur.

(2.) By the impugned orders dated 20.01.2007, the Tribunal has awarded a sum of Rs.2,20,000/- to the 1st respondent-claimant in M.C.O.P.No.195 of 2004 impugned in C.M.A.No.599 of 2008 and a sum of Rs.1,20,000/- to the 1st respondent-claimant in M.C.O.P.No.406 of 2004 impugned in C.M.A.No.269 of 2009. The Tribunal has also awarded cost and fees payable to lawyer in the respective M.C.O.Ps.

(3.) A tractor with the trailer belonging to the 2nd respondent insured with the appellant was alleged to have knocked the Respondent No.1 (in both the CMA's) while they were walking on the road 1.6.2003.