SHRIRAM GENERAL INSURANCE CO. LTD. REPRESENTED BY ITS AUTHORIZED REPRESENTATIVE MR. GOURAV KOHALI Vs. ASHOK @ ASHOKRAM AND BHAGWAN SHANKAR

JUDGEMENT

(1.) AS all these appeals arise out of common judgment and award passed by the Tribunal, they are heard together and are being disposed of by this common judgment. Though these appeals are listed today for hearing on Interlocutory application, by consent of learned counsel appearing on both the sides, they are heard for final disposal.

(2.) THE common appellant -Sriram General insurance Company Ltd., is aggrieved by the common judgment dated 31.6.2012 passed by the Presiding Officer, MACT, FTC -I at Raichur in MVC Nos. 649/2011, 650/2011, 651/2011, 687/2011, 5/12 & 810/11 fastening the liability to satisfy the awards in each of these cases on it.

(3.) UPON service of notice of these appeals, respondents -claimants have appeared through their learned counsel.