NATIONAL INSURANCE CO. LTD Vs. V. ABIRAMI

JUDGEMENT

(1.) Considering the commonality of the issue involved in these appeals, they have been taken up together and disposed of by this common order.

(2.) We are dealing with a case of collision between the car and the Transport Corporation bus. On 15/12/2010, when the claimants were travelling in the car bearing Reg.No.TN 51 P 9090, it colluded with the Transport Corporation bus bearing Regn.No.TN 38 N 1507 and in that accident, they sustained injuries. The claimants filed claim petitions in M.C.O.P.Nos.1123 to 1125 of 2011 and the Tribunal awarded Rs.15,000.00, Rs.2,51,500.00 and Rs.48,26,390.00 respectively. Aggrieved against the same, these appeals have been filed.

(3.) Insofar as C.M.A.No.2351 of 2016 is concerned, the Tribunal awarded Rs.15,000.00 and insofar as C.M.A.No.2352 of 2016, a sum of Rs.2,51,500.00 has been awarded. These two cases are involving the injuries sustained by the passengers travelling in the car. In C.M.A.No.2353 of 2016, the deceased suffered fatal injury and therefore, the Tribunal awarded Rs.48,26,390.00 along with interest. In this case, the claimants are the parents and three unmarried daughters. Insofar as C.M.A.Nos.2351 and 2352 of 2016 are concerned, the quantum of compensation fixed by the Tribunal is not seriously disputed as against the liability. Therefore, we are concerned with the question of liability insofar as the appeals in C.M.A.Nos.2351 and 2352 of 2016 and the quantum of compensation in C.M.A.No.2353 of 2016.