NEW INDIA ASSURANCE CO. LTD Vs. N.BALASUBRAMANIAN

JUDGEMENT

(1.) These Civil Miscellaneous Appeals have been filed by the Insurance Company, challenging the award dated 30.04.2012 made in M.C.O.P.Nos.2362 and 2361 of 2009 on the file of the Motor Accident Claims Tribunal, Principal District Court, Cuddalore.

(2.) Both the appeals arise out of the same accident and common award and hence, they are disposed of by this common judgment. Parties in these appeals are referred to by their respective ranks in the claim petitions for the sake of convenience.

(3.) The Insurance Company is the 2nd respondent in M.C.O.P.Nos.2362 and 2361 of 2009 on the file of the Motor Accident Claims Tribunal, Principal District Court, Cuddalore. The claimants in C.M.A.No.2014 of 2019 [M.C.O.P.No.2362 of 2009] filed the said claim petition claiming a sum of Rs.15,00,000/- as compensation for the death of one Chandra, who died in the accident that took place on 14.11.2009. The claimant in C.M.A.No.2015 of 2019 [M.C.O.P.No.2361 of 2009] filed the said claim petition claiming a sum of Rs.5,00,000/- as compensation for the injuries sustained by him in the same accident.