NATIONAL INSURANCE CO LTD Vs. MAISY ALEX

JUDGEMENT

(1.) National Insurance Company is the appellant in both the appeals. The Insurance Company is challenging its liability. Since the issue is one and the same in both the appeals, they are being disposed of by the following common order.

(2.) First I shall take up C.M.A. No. 903 of 1992, which is filed against the award of the Motor Accident Claims Tribunal (Additional Sub-Judge), Tirunelveli in M.C.O.P. No. 65 of 1990 wherein respondents 1 to 3 herein have secured an award for Rs. 2,92,352/- in their favour. C.M.A. No. 402 of 1992 is against M.C.O.P. No. 145/90 on the file of Motor Accident Claims Tribunal (District Judge), Dindigul wherein the first respondent herein secured an award of Rs. 1,00,000/- as compensation.

(3.) Heard the learned counsel for the appellant and the respondents.