UNITED INDIA INSURANCE COMPANY LTD. Vs. USHABAI

JUDGEMENT

(1.) Being aggrieved and dissatisfied with the judgments and awards dated 21.08.2009 passed by the Member, Motor Accident Claims Tribunal/District Judge-3, Beed in M.A.C.P. Nos.27/2008 and 28/2008, the appellant (original respondent no.3)- insurance company has preferred these appeals.

(2.) Heard the learned counsel for the appellant and the counsel representing the respondents-original claimants. Respondent- owner of vehicle though served absent. Perused the Record and Proceedings.

(3.) For the sake of convenience, the parties to appeals are referred as they are referred in the impugned judgments and awards passed by the Tribunal in respective Claim Petitions.