MEHARBAN SINGH Vs. DIVISIONAL MANAGER NATIONAL INSURANCE COMPANY

JUDGEMENT

(1.) Instant cross appeals challenge the part of judgments and awards dated 6.4.2010 passed by M.A.C.T. District Almora, in M.A.C. Nos.5/2009, M.A.C. No.4/2009 and M.A.C. No.3/2009 to the extent whereby recoverable rights have been given to the National Insurance Company Ltd. to recover the amounts of compensation from the owner i.e. the present applicant.

(2.) Appeal from Order No.227 of 2009 has been filed by the owner Meharban Singh challenging the judgment and award dated 01.04.2009 passed by M.A.C.T./District Judge, Almora, whereby the claim petition of claimants has been allowed for a sum of Rs.1,55,000/- against the owner/appellant Meharban Singh.

(3.) Civil Revisions No.97 of 2016, No.98 of 2016 and No.99 of 2016 are directed against the orders dated 10.06.2016 passed by M.A.C.T./District Judge, Almora in M.A.C.T. Execution Case Nos.05 of 2015, No.07 of 2015 and No04 of 2015, whereby recovery warrants have been issued against the revisionist.