ORIENTAL INSURANCE CO LTD Vs. JAMNABEN PARSHOTTAM PATEL

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the common judgment and award dated 08.01.2010 rendered by the Motor Accident Claims Tribunal No. 639 of 1998, MACP No. 640 of 1998, MACP No. 641 of 1998 and MACP No.660 of 1998, the insurance company has preferred these appeals under Section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as the "Act').

(2.) Evidence was led in all the claim petitions and common issues were raised by the learned Tribunal and by common judgment and award dated 08.01.2010, the claim petitions were partly allowed against which four First Appeals are filed by the insurance company. All the appeals were heard together and are disposed of by this common judgment and order.

(3.) The following facts emerge from the record of the appeals -