SAKSHI Vs. LAXMAN

JUDGEMENT

(1.) All these writ petitions involve common question of fact and law and with the consent of the learned counsels for the parties, all the three writ petitions are heard together and disposed by this common order.

(2.) All these writ petitions are by the claimants in MVC No.221/2016, MVC No.223/2016 and MVC No.224/2016 on the file of the IX Additional District and Sessions Judge, Belagavi (for short, 'the Tribunal') )challenging the orders dated 04.03.2017 by which the claim petitions are returned to present the same before the proper Court.

(3.) Heard the learned counsel for the petitioners as well as the learned counsel for the insurer in all the three writ petitions.