NEW INDIA ASSURANCE CO LTD Vs. PUSHPAVATHY

JUDGEMENT

(1.) THE appellant in each of the appeal is the third respondent in M.C.O.P.No.27 of 1998 filed by Pushpavathy, M.C.O.P. No.37 of 1998 filed by Nataraj and M.C.O.P. No.65 of 1998 filed by Indirani, on the file of the Motor Accidents Claims Tribunal/Addl. District Court/Fast Track Court No.5, Coimbatore at Tiruppur. THE injured are the claimants.

(2.) FOR the sake of convenience, array of parties as in the Tribunal is adopted here also.

(3.) THE claim petitions were resisted by the third respondent/insurance Company contending among other things that the claimants travelled in a goods vehicle as unauthorized passengers and therefore, the Insurance Company is exonerated from paying compensation on behalf of the owner of the vehicle. It is further contended by the third respondent that the amounts awarded by the Tribunal under various heads are highly excessive and hence prayed for dismissal of the claim petitions.