ORIENTAL INSURANCE CO.LTD. Vs. SAVITHIRI

JUDGEMENT

(1.) These Civil Miscellaneous Appeals have been preferred by the Insurance Company against the common award and decree dated 24.11.2010 passed by the Motor Accident claims Tribunal, [Subordinate Judge]. Gudiyatham, Vellore District, in M.C.O.P.Nos.358,230,231, 232 and 233 of 2007 respectively.

(2.) Since all the above five civil miscellaneous appeals arise out of the same accident and as against the same award passed by the Tribunal, all are taken up together and disposed of by way of this common judgment.

(3.) Regarding the manner of the accident and the negligence on the part of the driver of the vehicle, there is no dispute in these appeals.