NATIONAL INSURANCE COMPANY LTD Vs. RANI
LAWS(MAD)-2019-4-301
HIGH COURT OF MADRAS
Decided on April 05,2019

NATIONAL INSURANCE COMPANY LTD Appellant
VERSUS
RANI Respondents




JUDGEMENT

M.M.SUNDRESH,J. - (1.)As both the appeals involve the same accident, they have been taken up together for consideration and disposed of by a common judgment.
(2.)C.M.A.Nos. 2947 and 2944 of 2018 are filed challenging the liability alone. Respondents 1 and 2 in C.M.A.No.2944 of 2018 have filed Cros.Obj.No. 10 of 2019.
(3.)The Tribunal has awarded a sum of Rs.34,24,054/- for the claimants in M.C.O.P.No.521 of 2014 and Rs.7,97,000/- for the claimants in M.C.O.P. No. 522 of 2014. The claimants in M.C.O.P. No. 521 of 2014 wife and children of the deceased, who was co-driver and the claimants in M.C.O.P. No.522 of 2014 are the legal heirs of the occupant.


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