NATIONAL INSURANCE COMPANY LIMITED Vs. M RAJASUNDARI @ SINDHU

JUDGEMENT

(1.) Since all the Civil Miscellaneous Appeals arise out of a common award, dated 31.07.2013 made in MCOP Nos.110 and 113 of 2012, on the file of the Motor Accident Claims Tribunal (II Additional District Judge), Thoothukudi, they are taken up together for final disposal and disposed of by a common judgment.

(2.) For the sake of convenience, the parties are referred to according to their litigative status before the Tribunal.

(3.) Cma(Md)Nos.63 and 119 of 2014 arise out of the award passed in MCOP No.110 of 2012 by the Motor Accident Claims Tribunal (II Additional District Judge), Thoothukudi, dated 31.07.2013, whereas CMA(MD)Nos.64 and 120 of 2014 have been preferred by both the National Insurance Company and the claimants, challenging the award passed in MCOP No.113 of 2012 by the Motor Accident Claims Tribunal (II Additional District Judge), Thoothukudi, dated 31.07.2013.