ORIENTAL INSURANCE CO LTD Vs. CHATURBHAI BECHARBHAI THAKOR

JUDGEMENT

(1.) FIRST Appeals are filed by the Oriental Insurance Company Limited being aggrieved by the judgment and award dated 04.02.2010 passed by the Motor Accident Claim Tribunal (Auxiliary), Dhrangadhra, in Motor Accident Claim Petitions No.752, 756, 757, 766, 767, 777, 779, 788, 789 and 790 of 1998.

(2.) IN an unfortunate accident which took place on 12.05.1998, the labourers, who were in the truck, met with an unfortunate destiny, 4(four) of them died and others 15 (Fifteen) sustained injuries.

(3.) TOTAL 19 (Nineteen) claim petitions were filed, out of 19 claim petitions, 9(Nine) claim petitions are allowed and 10 (Ten) claim petitions are dismissed.