ORIENTAL INSURANCE CO LTD Vs. RAHEMATBEN AJITBHAI GULAMHUSEIN

JUDGEMENT

(1.) THIS group of appeals involve common questions on facts and law and hence, they are disposed of by this common judgment.

(2.) THIS group of appeals arise out of the common judgment and award dated 30.05.1998 passed by the Motor Accident Claims Tribunal (Main), Ahmedabad (Rural) at Mirzapur in M.A.C.Ps. No. 764/1991 to 769/1991 whereby, the claim petitions were partly allowed and the appellant-Insurance Company, along with other original opponents in each of the claim petitions, were held jointly and severally liable to make payment of compensation to the original claimants.

(3.) PER contra, it has been submitted by learned counsel Mr. YF Mehta that the submission regarding liability of the Insurance Company was not raised before the Tribunal at the time of final hearing. He has drawn attention of the Court to the discussion made by the Tribunal in Para-16 of the impugned award.