BRANCH MANAGER, NATIONAL INSURANCE CO. LTD Vs. SUBBAN

JUDGEMENT

(1.) These appeals are directed against the common judgment passed in M.C.O.P.Nos.866 and 867 of 2013, by the Motor Accident Claims Tribunal, the Additional District and Special Court, Pudukottai, by the Insurance Company.

(2.) The brief facts of the case are that on 05.10.2013, a two wheeler bearing Registration No.TN 55 V 2576 was driven by one Alagappan, in which Mahendran was a pillion rider. When they were proceeding from Pudukottai to Thirumayam, a lorry bearing Registration No.TN 47 Rs.1499 came from opposite direction in a rash and negligent manner hit against the motorcycle and in the impact, both sustained grievous injuries and died on the spot.

(3.) The parents of the deceased Mahendran filed M.C.O.P.No.866 of 2013 claiming compensation of Rs.20,00,000/-. The legal heirs of the deceased Alagappan filed M.C.O.P.No.867 of 2013 seeking compensation of Rs. 50,00,000/-.