NATIONAL INSURANCE COMPANY LIMITED Vs. THIRUMANGAI

JUDGEMENT

(1.) These Civil Miscellaneous Appeals have been filed against the common award dtd. 26/6/2013 made in M.C.O.P.Nos.1456 to 1458 of 2009 on the file of the I Additional District Court, (Motor Accident Claims Tribunal), Cuddalore.

(2.) All the three appeals are arising out of the same accident and common award. Hence, they are disposed of by this common judgment.

(3.) The appellant-Insurance Company is the 3rd respondent in M.C.O.P.Nos.1456 to 1458 of 2009 on the file of the I Additional District Court, (Motor Accident Claims Tribunal), Cuddalore. The 1st respondent/claimant filed the said claim petitions, claiming a sum of Rs.20,00,000.00, Rs.15,00,000.00 and Rs.25,00,000.00 as compensation for the death of Singaram, Chandrakala & Madivanan, father, mother and brother of the 1st respondent respectively, who died in the accident that took place on 1/3/2009.