A VALLIAMMAL Vs. CHITRA TRAVELS GANDHI NAGAR

JUDGEMENT

(1.) All these appeals arise out of the awards passed by the Motor Accidents Claims Tribunals in various petitions. For easy appreciation, the details are furnished in a tabular form as follows: <FRM>JUDGEMENT_248_MADLJ4_2010Html1.htm</FRM>

(2.) While C.M.A.SR. No. 12746 of 2009 is by the claimant in M.C.O.P. No. 420 of 2002, on the grievance that the mere no fault liability of Rs. 25.000/- was awarded by the Tribunal as against her claim of Rs. 2 lakhs, the appeal in C.M.A.SR. No. 12756 of 2009 is filed by the owner of the vehicle, on the grievance that the liability was fixed on him rather than on the Insurance Company. The other appeal C.M.A.SR. No. 12778 of2009 is by the claimant in M.C.O.P. No. 3 of 2007, on the grievance that the Tribunal fixed the liability only on the owner of the vehicle, rather than on the Insurance Company.

(3.) In all the above appeals, the appellants had affixed a fixed Court fee of Re. 1/- only. Therefore, the Registry returned the papers pointing out that proper Court fee has not been paid as per Section 24 (1 A) of the Tamil Nadu Motor Accidents Claims Tribunal Rules, 1989.