NATIONAL INSURANCE CO LTD Vs. DINESH BABU

JUDGEMENT

(1.) All these appeals are filed by National Insurance company limited challenging the Common Judgment and decree dated 28.06.2010 in M.C.O.P.Nos.9, 10, 14, 15 & 18 of 2010, dated 28.06.2010 respectively, on the file of the Motor Accidents Claims Tribunal, Subordinate Court, Sathyamangalam.

(2.) As against the very same judgment, seeking enhancement of the compensation awarded by the Tribunal, the claimants have filed Cross Objections.

(3.) By separate Judgments dated 28.06.2010, the Tribunal, while determining the compensation payable to the claimants directed the appellant/Insurance company to pay the compensation by specifically holding that the accident was caused, as a result of the vehicle insured with the appellant/Insurance company.