NATIONAL INSURANCE CO. LTD Vs. SHREENATH INDUSTRIES

JUDGEMENT

(1.) Since the issues raised in all the captioned three appeals are interrelated and the parties are also the same, those were take up for hearing analogously and are being disposed of by this common judgement and order.

(2.) We first start with the Letters Patent Appeal No.1070 of 2016.

(3.) This appeal under Clause 15 of the Letters Patent is at the instance of the original respondents Nos.1, 2 and 3 respectively of a writ application filed by the respondent No.1 herein (original writ applicant) and is directed against the judgement and order passed by a learned Single Judge of this Court dtd. 8/9/2016 in the Special Civil Application No.8516 of 2005, by which the learned Single Judge allowed the writ application directing the appellants to pay an amount of Rs.25,43,000.00 towards the insurance claim put forward by the original writ applicant.