ORIENTAL INSURANCE COMPANY LTD Vs. KALLAMMA ALIAS KAMALAMMA,

JUDGEMENT

(1.) THOUGH these appeals are listed for Admission, they are taken up for final hearing with the consent of the learned counsel for the appellant -insurance company and the learned counsel for the respondents/claimants.

(2.) ALL these appeals by the appellant -Oriental Insurance Company Limited, under Section 173(1) of the Motor Vehicles Act are preferred against a common judgment and award dated 15.11.2006 passed in M.V.C. No.722/1999, M.V.C. No.528/1998, M.V.C. No.529/1998 and M.V.C. No.723/1999 on the file of the Motor Accident Claims Tribunal -I at Bellary questioning the liability fastened on the insurance company to satisfy the award.

(3.) THE brief facts, which gave rise to these appeals, are as under: