NATIONAL INSURANCE CO LTD Vs. RAJU MAJUMDAR

JUDGEMENT

(1.) These appeals have been filed by the appellant-respondent National Insurance Co. Ltd. against the separate awards passed by the 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. The learned counsel for the respondent 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.