NATIONAL INSURANCE COMPANY LIMITED Vs. GOVINDAN ALIAS GOVINDASWAMY

JUDGEMENT

(1.) The instant appeals have been filed challenging the common Award dated 05.05.2006 passed by the Motor Accidents Claims Tribunal, (Additional District Court and Fast Track Court No.2), Gobichettypalayam in MACTOP.Nos.167,170 and 187 of 2005 respectively.

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

(3.) Heard, Ms.N.B.Surekha, learned Counsel for the Appellant and Mr.M.Lokesh, learned Counsel for the first respondent in these appeals.