BRANCH MANAGER, ORIENTAL INSURANCE COMPANY LIMITED Vs. THIRUMALAI

JUDGEMENT

(1.) These Civil Miscellaneous Appeals have been filed to set aside the award passed in M.C.O.P.Nos.71 to 74 of 2009, dated 18.03.2011, on the file of the Motor Accidents Claims Tribunal cum Sub Judge, Periyakulam.

(2.) Since all these appeals are arising out of the very same accident, they are heard together and disposed of by this common judgment.

(3.) The parties are referred to as per rank in the claim petitions.