ORIENTAL INSURANCE CO LTD Vs. DHANESH RAM SAHU

JUDGEMENT

(1.) These appeals have been filed by the Insurance Company, u/s 173 of the Motor Vehicles Act, 1988, against the award(s) passed by the Ninth Additional Motor Accident Claims Tribunal (F.T.C.), Durg in nine different Claim Cases arising out of a common accident, whereby, the Insurance Company has been held liable for payment of compensation to the claimants) in the following manner: <FRM>JUDGEMENT_421_CGLJ3_2010_1.html</FRM>

(2.) The facts, briefly stated, are as under:

(3.) Mr. Sudhir Agrawal, learned counsel appearing on behalf of the appellant/Insurance Company, very fairly submitted that though no extra premium was paid for covering the risk of occupants of the vehicle but he is not pressing this ground on account of recent circular dated 25.11.2009 of the Head Office, New Delhi as the vehicle was insured under Motor Package Policy also called as Comprehensive Policy. Circular dated 25th November 2009 issued by the Head Office of the appellant/Insurance Company reads as under: