ORIENTAL INSURANCE CO LTD Vs. PUSHPA

JUDGEMENT

(1.) Heard the learned counsel for the insurer appellant. This appeal was heard along with First Appeal From Order Nos. 1590, 1591 and 1592 of 2003.

(2.) Taking into consideration the nature of the controversy raised all the aforesaid appeals are being disposed of by a common order.

(3.) In an accident involving the offending motor vehicle bearing registration No. U.P. 13-B 452, Billu aged about 28 years, Madan Lal alias Mohan Lal aged about 23 years, Mohan Singh aged about 50 years and Mani Ram aged about 18 years, met their untimely death. Their dependants filed separate claim petitions under section 166 of the Motor Vehicles Act claiming compensation which petitions were registered as M.A.C. No. 124 of 1996 filed by the dependants of Billu, M.A.C. No. 125 of 1996 filed by Ganga Ram and other dependants of Mohan Lal; M.A.C. No. 127 of 1996 filed by Shanti Devi and others, dependants of Mohan Singh, M.A.C. No. 128 of 1996 filed by Daulat Ram and others, dependants of Mani Ram. All the claim petitions were heard together by the Motor Accidents Claims Tribunal and were disposed of by a common order.