NATIONAL INSURANCE CO LTD Vs. RAGHUVIR SINGH

JUDGEMENT

(1.) These appeals have been filed by the appellant-respondent National Insurance Co. Ltd. against the separate awards made by Motor Accidents Claims Tribunal, Uttarkashi, on different dates in Motor Accident Claim Case Nos. 1 of 1996, 18 of 1995, 21 of 1995, 14 of 1996, 4 of 1996, 6 of 1996, 7 of 2001, 31 of 1995, 32 of 1995, 12 of 1996, 14 of 2001, 32 of 2001, 15 of 1996, 23 of 1995, 8 of 2000, 19 of 2000, 20 of 1996, 20 of 2000, 10 of 2000, 40 of 2001, 18 of 2000, 16 of 2000, 9 of 2000, 15 of 2000 and 6 of 2001 respectively.

(2.) At the request of learned counsel for the appellant all these appeals are being heard together and decided by one and common order as the facts and questions involved are common.

(3.) In some of the appeals applications under section 5 of the Limitation Act are pending for disposal. Learned counsel for the respondents has no objection, if such applications are allowed. Hence, applications under section 5 of Limitation Act are allowed. The delay in filing the appeals, in which the applications are pending, is condoned.