ORIENTAL INSURANCE CO Vs. C R DUTTA

JUDGEMENT

(1.) Admit

(2.) Since common questions of law and facts are involved in both these appeals they are disposed of by this common Order.

(3.) The insurance company has filed these appeals challenging the award of the Motor Accident Claims Tribunal whereby the liability of the insurance company had been held to be unlimited it has been directed to pay the entire compensation assessed by the Tribunal to the legal heirs of the persons who died in a road accident alleged to have been caused by the rash and negligent driving of the bus by respondent no.7. A few facts relevant for deciding these appeals are :-