ORIENTAL INSURANCE CO. LTD. Vs. KOMALBAI CHOUHAN

JUDGEMENT

(1.) Since all the aforesaid appeals arise out of a common award dtd. 19/12/2018, therefore, same are being decided by this common order. For the sake of convenience, facts narrated in M.A. No.3820/2019 (The Oriental Insurance Co. Ltd. V/s. Smt. Komalbai Chohan and others) are being taken into consideration.

(2.) The appellant - Insurance Co. has filed the present appeals being aggrieved by award dtd. 19/12/2018 passed by Second Member, Motor Accident Claims Tribunal, Shajapur in M.A.C.C. Nos. 400110/2016, 400111/2016, 400112/2016, 400113/2016, 400114/2016, 400115/2016 filed arising out of the common accident, have been allowed.

(3.) Facts of the case, in short, are as under :